AB.SAMAD ZULLAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, by the medium of this writ petition, seeks release of his retiral benefits stated to be withheld by the respondents on account of his alleged involvement in some embezzlement having surfaced after his retirement.

(2.) That petitioner during his entire service career has never been involved in any misconduct not to speak of an embezzlement alleged against him after his retirement.

(3.) That petitioner despite having addressed series of representations requesting for processing, settling and releasing his pensionary benefits, has not been paid even a single penny despite lapse of more than four years.