- (1.) Heard Sri K.K. Singh, learned counsel for the petitioner and Sri H.C. Pathak, learned Standing counsel for the respondents.
(2.) Aggrieved by the impugned order dated 23rd July, 2013 passed by the Superintendent of Police, Fatehgarh, District Farrukhabad withholding the regular pension of the petitioner, who is a retired Constable in Civil Police, the present writ petition has been filed. The regular pension of the petitioner has been withheld on the ground that a Case Crime No. 28 of 2009 under section 224/223 IPC, P.S. Fatehgarh is pending against him and thus, regular pension cannot be granted till conclusion of the criminal case, which is a judicial proceeding.
(3.) Learned counsel for the petitioner submits that his pension cannot be withheld on this ground.;