- (1.) Heard Shri Vijay Gautam, learned counsel for the petitioner, Shri Pankaj Rai, learned Additional Chief Standing counsel for the respondents and perused the record.
(2.) Considering the pure legal submission advanced by learned counsel for the petitioner, learned Additional Chief Standing Counsel stated that he does not propose to file any counter affidavit but would make oral submissions and the writ petition may be disposed of finally at this stage under the Rules of this Court, hence I proceed accordingly.
(3.) By means of present writ petition, the petitioner has prayed for quashing the impugned order dated 16.1.2014 passed by respondent no.5, by which the gratuity amount and other retiral benefits have been withheld on account of pendency of criminal case against the petitioner. He has further prayed for a direction to the respondent authorities to pay the gratuity amount and other post retiral benefits i.e. leave eacashment, insurance amount, arrears, difference of regular pension since 1.2.2014 and other amount to him along with interest.;