Saral Srivastava, J. - (1.) Heard Sri Vijay Dixit counsel for the petitioner and learned Standing Counsel for the State-respondent.
(2.) The petitioner has come up in the present writ petition with a prayer for a writ of mandamus commanding the respondents to pay full salary including all admissible allowances to the petitioner till he attained the age of superannuation.
(3.) The case of the petitioner in the writ petition is that he was appointed as Sub-Inspector in the Police Department in the year 1966. The petitioner, while he was going for investigation of Case Crime No. 13 to 17/96, met with an accident at about 07:00 P.M. on 23.01.1996. He suffered injuries in the accident and became permanent disabled. The petitioner, thereafter, submitted an application dt.29.12.1996 for grant of pension as he had suffered permanent disability on account of injury. The petitioner was sent for medical examination before the Medical Board, and the Medical Board after examining the petitioner in its report dt.28.01.1997 recorded that the effect of the injury upon petitioner is equal to the loss of all four limbs and that he has became permanent disabled. The Senior Superintendent of Police, Bareilly vide order dated 26.02.1997 sanctioned the Voluntarily Retirement under F.R.56 of the Civil Services Regulation. Thereafter, Senior Superintendent of Police, Bareilly vide order dt. 03.02.1997 sanctioned to the petitioner provisional pension of Rs.1,311/- Per Month w.e.f. 01.04.1997 and gratuity to the tune of Rs.78,681/-.;