SUNITA AGARWAL,J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) The present writ petition is directed against the order dated 12.11.2013 passed by the respondent No.2 namely Superintendent of Police, District Jalaun in holding that the petitioner is entitled for only interim pension on account of pendency of criminal case.
(3.) The submission of learned counsel for the petitioner is that he was selected and appointed as Constable Driver in the Police Department on 18.6.1975. He was honestly performing his duties and retired on 30.9.2013. The post retiral benefits of the petitioner have not been paid in full. No gratuity has been paid and he is getting interim pension only. It appears that on 13.11.1998 the First Information Report was registered against the petitioner and 12 others bearing Case Crime No.118 of 1998 under Section 342, 217, 218, 120B, 195, 467, 468 and 471 I.P.C., Police Station Majhagawa, District Hamirpur. After retirement, the petitioner represented the authorities to pay him gratuity and full pension. The representation was rejected vide order dated 12.11.2013, hence this writ petition. ;