- (1.) Heard Sri Ramesh Singh, learned counsel for petitioner, Sri Pankaj Patel, learned Additional Chief Standing counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 21.12.2012 passed by Superintendent of police, Unnao/O.P.No. 4 by which the post retrial dues/gratuity payable to the petitioner after his retirement on 31.12.2012 has been withheld on the ground that a criminal case is pending against him.
(3.) Undispute facts of the present case are that the petitioner initially selected/appointed on the post of Constable in the Civil Police, State of U.P. retired from service on 31.12.2012 from the post of Sub-Inspector (Special Class), after attaining the age of superannuation.;