ARUN CHANDRA DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying for a direction upon the respondent authorities to immediately and forthwith release the pension and other retiral benefits in favour of the present petitioner, which has been withheld by the respondent authorities in spite of the fact that there is no departmental proceeding pending against this petitioner.

(3.) Brief facts of the instant case as narrated in the instant writ application is that the petitioner was appointed as Stenographer in the National Higher Road Division, Dhanbad where he gave his joining on 1/5/1982 and finally retired from service on 31/1/2015. Vide letter dtd. 16/8/2014 the respondent authority directed the petitioner to submit the documents relating to his service for speedy disposal of his retiral benefits and finally vide letter dtd. 13/11/2014 name of the petitioner was recommended for release of final payment. All of a sudden, a complaint was made against this petitioner with respect to his Caste and pursuant thereto; a show-cause was issued to him on 28/1/2015 to which he duly replied on 29/1/2015 itself before his retirement.