PARMESHWARI PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondents. With the consent of the parties, this matter is taken up for final hearing.

(2.) Present petitioner has filed this writ petition, inter alia, praying that necessary direction be issued upon the respondents to pay all the post retiral dues payable to the petitioner, such as, arrears of salary, pension, gratuity, leave encashment, general provident fund etc. and it is further prayed that necessary direction may be issued for quashing the part of office order dated 25.5.2001 in so far as it relates to continuance of departmental proceedings.

(3.) It is the case of the petitioner that petitioner was suspended on 26.11.1977 and departmental proceedings were initiated in the year 1982. It is submitted by the learned counsel for the petitioner that petitioner submitted his explanation before the Enquiry Officer on 15.9.1983 in response to the charges levelled against him in the departmental proceedings. Learned counsel for the petitioner further submitted that a criminal case was instituted against the petitioner but on 27.5.1982 final form was submitted by the police for lack of evidence; however, the departmental proceedings are still pending, though the explanation was submitted by the petitioner on 15.9.1983.