AHSOK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is aggrieved of the decision taken by the respondent-authority whereby no dues certificate has been withheld.

(2.) The learned counsel for the petitioner submits that vide P.P.O dated 01.05.2015 Pension Intimation Memo and Gratuity Payment Order were issued, however, the petitioner has not been paid pension because no dues certificate has not been issued to him.

(3.) Stand taken by the respondents is that in view of the pending departmental enquiry on allegation of committing gross misconduct no dues certificate has not been issued to the petitioner.