SURYA PRAKASH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed with the following reliefs:

(2.) Learned counsel for the respondents submits that prayer No. (i) as prayed for in the writ petition has already been taken care of as vide order dtd. 2/11/2007, the suspension period of the petitioner had been directed to be included in his service period and the increments in pursuance to the same had also been directed to be granted to the petitioner.

(3.) Therefore, the only issue which now remains in the present writ petition is regarding prayer No. (ii), that is, the retiral benefits including gratuity, commutation and regular pension. As submitted by the counsel, the same have wrongly been denied to the petitioner on the ground of a criminal appeal (S.B. Criminal Appeal No. 756/2007) being pending against him before this Court.