BHASKARA HEGDE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court for a direction to the respondents to disburse his D. C. R. G. and full pensionary benefits.

(2.) The petitioner retired from service on 31st January 2002 while working as Special Tahsildar (LR), Kanhangad, Nileshwar. The grievance of the petitioner is that only provisional pension has been granted to him so far.

(3.) The learned Government Pleader appearing for the respondents submits that the petitioner was not granted D. C. R. G. and full pensionary benefits as a Vigilance Case, V. C. No. 10 of 2000 was pending against him before the Vigilance and Special Judge, Kozhikode and the charge levelled against him was under the Prevention of Corruption Act for accepting a bribe of Rs. 500. In Para.5 of the counter affidavit filed for and on behalf of the first respondent, it is stated as follows: