- (1.) The petitioner joined service as a Constable in Provincial Armed Constabulary on 13.11.1962. He was promoted on the post of Platoon Commander/Sub Inspector on 20.3.2003. During his service period, on 3.5.1996 an F.I.R. under sections 409/511 I.P.C. was registered against him for having withheld certain amount collected by him in the years 1994-1995. The said amount Rs.8000/- and odd was admittedly being deposited prior to the filing of the F.I.R. The petitioner was neither suspended nor any departmental enquiry proceedings were initiated against him. The petitioner was thereafter retired from service on 29.2.2000. After his retirement, he was not paid his retiral dues, even though the petitioner having completed all formalities in this regard. Hence, he has filed this writ petition with the prayer for payment of the said dues.
(2.) Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the respondents and have perused the record.
(3.) It has been stated by learned counsel for the petitioner that earlier 90% of G.P.F. amount had been paid and 60% of pension is being paid to the petitioner, but no gratuity or insurance amount has been paid to him. Besides this, now the balance amount of G.P.F. and Pension have also been paid to the petitioner during the pendency of this writ petition. The only dispute which now remains is with regard to the payment of his current full pension and the gratuity amount.;