- (1.) Heard Sri Ravindra Sharma, learned counsel for the petitioner and Sri Shamshuddin Ahmad, learned standing counsel for the respondents.
(2.) The only relief pressed in this writ petition is that the final pension is not being paid to the petitioner who retired on 03.12.2011. Learned standing counsel submits that one Case Crime No.169 of 1985 under Sections 210/218/243/295 I.P.C. was registered against the petitioner in P.S. Talkatora, District Lucknow in which trial is pending and for that reason, merely a provisional pension was sanctioned to the petitioner for a period of six months w.e.f. 01.01.2012 in view of Regulation 351-AA of the Civil Services Regulations.
(3.) I have carefully considered the submissions of the learned counsel for the parties.;