- (1.) Leave granted.
(2.) This appeal by special leave arises from the order of the Division Bench of the Andhra Pradesh High Court, made on April 26, 1996 in Writ Appeal No. 203/-96 confirming the judgment of the learned single Judge.
(3.) The admitted position is that while the appellant was working as an officer in JMG Scale-I, an enquiry was held and he was removed from service on the finding of misconduct recorded by order dated May 25, 1990. He filed the writ petition claiming payment of Provident Fund and pension. The learned single Judge directed payment of the Provident Fund in terms of the Rule but denied the relief of pension. That was confirmed by the Division Bench.;