- (1.)SINCE the petition is taken up for final disposal, RULE. Learned Assistant Government Pleader Mr. Neeraj Ashar for respondent No.1 and learned advocate Mr. Ashish Dagli for respondent Nos.2 and 3 waive service of rule.
(2.)THE claim made in this petition is to release the amount of provident fund, gratuity and other retirement benefits to the petitioner with interest.
(3.)THE case of the petitioner is that he was serving as Junior Clerk in the Revenue Branch of Jungadh Municipal Corporation and retired as Junior Clerk on 31.1.2013 on attaining the age of superannuation.
The petitioner was tried for the offences punishable under Sections 13(1)(g) and 13(2) of the Prevention of Corruption Act, 1988 under Special Case No.4 of 1997 in the court of learned Additional Sessions Judge and Fast Track Court, Junagadh. The petitioner came to be acquitted in the said case by judgment and order dated 28.11.2006.

Against the said judgment, the State has preferred Criminal Appeal No.162 of 2007, which is pending for final disposal.

Pending the aforesaid acquittal appeal, the petitioner retired on 31.1.2013, however the petitioner was not released his retirement dues. The petitioner has therefore, come with the present petition.