ASHOK KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is filed by the petitioner praying for a direction to the respondents to release the pension of the petitioner.

(2.) The petitioner was Additional District Judge who was dismissed from service on 8/3/2013 after a disciplinary enquiry conducted by the respondents. Thereafter, he questioned his dismissal in S.L.P (C) No. 15870 of 2016 before the Hon'ble Supreme Court, which also dismissed it on 11/7/2016.

(3.) Petitioner contends that he is entitled to pension and though he has given a representation seeking pension vide Annexure-4 on 7/11/2019, there has been no action taken on the said representation.