MOHD. TASLIM Vs. THE BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the Bihar State Electricity Board.

(2.) By this writ application the petitioner seeks to quash the office order no. 253 dated 13.9.2007 (Annexure 3), by which the respondents have withheld the permissible 10% monthly pension of the petitioner and also the entire gratuity amount.

(3.) Learned counsel for the petitioner submits that the said amounts have been withheld and not paid to the petitioner due to pendency of a criminal case instituted against him in the year 1990 and though the petitioner has superannuated on 31.5.2007 the petitioner's dues namely;