RAJESH SINGH CHAUHAN,J. - (1.) Heard learned counsel for the parties.
(2.) This Court has passed the order dated 13.08.2021 as under:- "Heard Sri M.P. Singh, learned counsel for the petitioner and Sri Devak Vardhan, Advocate holding brief of Sri Shree Prakash Singh, learned counsel for the opposite parties. By means of this writ petition, the petitioner has submitted that he was retired from service on 31.12.2015, however, at that point of time one departmental enquiry against the petitioner was pending wherein the charge-sheet dated 02.07.20215 was served upon the petitioner on 08.09.2015. Sri M.P. Singh, learned counsel for the petitioner has submitted that that due to compelling circumstances the petitioner could not submit the defency reply to the charge-sheet before his retirement. After his retirement, the petitioner requested the authorities concerned to make payment of his post retiral dues but no payment of post retiral dues of the petitioner except the amount of P.F. has been paid to the petitioner. Sri M.P. Singh, learned counsel for the petitioner has drawn attention of this Court towards the judgment and order dated 18.01.2021 passed by this Court in Writ Petition No.1106 (S/S) of 2021; Shriprakash Upadhyaya vs. State of U.P. & others of the same department, whereby the legal question was decided as to whether after retirement of an employee, the departmental enquiry can be initiated if such prescription is not provided under the statutory rules etc. This Court considering the dictum of Hon'ble Apex Court in re: Bhagirathi Jena vs. Board of Directors, O.S.F.C. and other , 1999 3 SCC 666, has clearly held that if there is no provision, rule or regulation authorizing the Competent Authority to conduct the departmental enquiry after retirement, no such departmental enqiry can be conducted and in that case no prejudice may be caused to an employee. In the judgment of Shriprakash Upadhyaya (supra) , another judgment of this Court in re: Chandra Prakash Verma vs. Chairman, U.P. Govt. Employees Welfare Corpn. and another , 2018 36 LCD 82 has been considered whereby the dictum of Hon'ble Apex Court in re: Bhagirathi Jena (supra) has been considered. On being confronted learned counsel for the opposite parties as to how the departmental proceeding against the petitioner can be conducted and concluded when there is no statutory prescription to that effect and in that case as to how the retiral dues of the petitioner can be withheld, learned counsel for the opposite parties has prayed that two days' time may be granted to seek complete instructions in the matter. The time prayed for is granted. List / put up this case on 18.08.2021 as fresh in the additional cause list."
(3.) In compliance of the aforesaid order, Sri Devak Vardhan, Advocate holding brief of Sri Shree Prakash Singh, learned counsel for the opposite parties has submitted that the present petitioner had committed misconduct during his service period. Therefore, the departmental proceeding was initiated against him but the same could not be concluded for the reason of non-cooperation of the petitioner with the enquiry proceedings. As per him, the department has suffered huge loss on account of misconduct of the petitioner. So far as the dictum of Hon'ble Apex Court in re: Bhagirathi Jena vs. Board of Directors, O.S.F.C. and others , 1999 3 SCC 666 and subsequent judgments relying upon the judgment of Bhagirathi Jena (supra) by the Hon'ble Apex Court, he has nothing to say.;