ALI MOHAMMAD WANI Vs. STATE OF J&K &ANR

JUDGEMENT

(1.) The relief sought in the writ petition is as follows:-

(2.) Petitioner claims to have retired from service while facing trial in a criminal case. The respondents are allowing only the provisional pension and the due retirement benefits have been retained. Petitioner was reinstated in service after suspension and he continued on duty till retirement. The allegation against the petitioner is that he has shown irregularity in registration of vehicles.

(3.) According to the petitioner the departmental inquiry after retirement is not justified. Petitioner submits that due to the pendency of the criminal case he is suffering. He is entitled to the post retiral benefits. He pleads that employee employer relationship has been severed, therefore, he is entitled to consequential benefits.