- (1.) Heard Mr.Shivang Jani, learned advocate for Ms.Vashi, learned advocate for the petitioner and Ms.Joshi, learned AGP for the respondents.
(2.) In present petition, the petitioner has prayed, inter alia, that: "10(a) Quashing and setting aside the impugned order passed by the respondent no.2 herein dated 21.5.2011 as well as the order dated 30.7.2011 passed by the respondent no.2 at Annexure-A colly and direct the respondents to forthwith grant the retirement dues (such as Gratuity, GPF, leave pay etc) including the suspension allowance for the period from 16.6.1998 to 23.4.1999, as well as compassionate pension and an amount of Rs.31,324/- which was lying in the drawer at the time when he was made to retire, to the petitioner; including the compassionate pension; with interest @ of 10% per annum from the date of the retirement of the petitioner."
(3.) So far as the factual background is concerned, it has emerged from the record that the petitioner was appointed in 1971 as Social Welfare Officer and at the relevant time, the petitioner was working as such. 3.1 It has also emerged from the record that somewhere in 1998 certain allegations and charge were levelled against him for the alleged misconduct. 3.2 The petitioner was placed under suspension vide order dated 16.6.1998. 3.3 Subsequently, the competent authority passed order dated 23.4.1999 and compulsorily retired the petitioner. 3.4 The said decision - order has attained finality. ;