- (1.) Mohan Ram is before this Court assailing the validity of the order dated 13.05.2014 passed by the learned Single Judge in Civil Misc. Writ Petition No. 26621 of 2014 (Mohan Ram Vs. State of U.P. and others) dismissing the claim of appellant for release of full pension.
(2.) Brief background of the case as is reflected from the pleadings set out that appellant was working as Constable Driver in U.P. Police Department. In the year 2013 when appellant was posted as Constable Driver at District Chandauli, while appellant was driving a prison van, due to negligence of police, one accused person namely Sunil Yadav escaped from the police custody and in reference of said incident, FIR has been lodged in Case Crime No. 827 of 2013, under Sections 222 and 224 IPC, Police Station Cantt, District Varanasi. This much is also clear that in the said criminal case, after investigation has been carried out, charge sheet has been filed, trial in question is stated to be still pending and appellant has attained the age of superannuation. Thereafter, order dated 07.04.2014 has been passed whereby provisional pension has been accorded in consonance with Government Order dated 28.10.1980 on the ground that criminal case is pending in Case Crime No. 827 of 2013, under Sections 222 and 224 IPC, Police Station Cantt, District Varanasi.
(3.) Sri Mukesh Pandey, learned counsel for the appellant contended with vehemence that learned Single Judge has erred in law in rejecting claim of appellant whereas criminal case has no relevance with the payment that is to be ensured to the appellant, and at no point of time, any pecuniary loss has been caused by the appellant and accordingly special appeal deserves to be allowed.;