O.P.Garg, J. - (1.) By means of the present writ petition under Article 226 of the Constitution of India, the petitioner--Guru Charan Singh Bagga has prayed that the letter, a copy of which is Annexure 9, which was received by him in the month of March, 1995, be quashed and the respondents be directed to pay service gratuity, service pension, group insurance amount, G.P.F., commuted value of pension, along with interest thereon at the rate of 12% per annum. It is also prayed that the respondents be directed to pay arrears of honorarium @ Rs. 25 per month w.e.f. January, 1989 till the date of superannuation and also refund the loan of Rs. 5.000 taken by the department from the petitioner, with interest. Counter and rejoinder-affidavits have been exchanged. Heard Sri B. N. Rai, learned counsel for the petitioner as well as learned standing counsel for the respondents.
(2.) The petitioner was serving as Accounts Clerk in N.C.C. Group Headquarters, Kanpur. He retired in August, 1994 and submitted relevant papers along with'No Dues Certificate' on 16.8-1994 for release of his pension and other claims. Thereafter, the petitioner has been making representations and sending reminders but his claims have not been settled. A letter. Annexure 9 was addressed by the Director. Pension Directorate. U. P., Lucknow to Group Commander, N.C.C. Headquarters, Kanpur intimating that the pension papers are incomplete and that the matter could not be finalised as certain proceedings of fraudulent withdrawal and embezzlement of a sum of Rs. 1,63,550 are pending against the petitioner. It appears that on account of this letter, pensionary benefits of the petitioner could not be cleared. It is alleged that by order dated 1.2.93 the petitioner was not held liable or responsible for embezzlement and was partially held guilty for not scrutinising the monthly return of expenditure for the month of September, 1994. The departmental proceedings culminated in the censure entry.
(3.) Counter-affidavits have been filed in this case. One of the counter-affidavits has been filed by Sri S. K. Sharma, Assistant Accounts Officer (Pension)--respondent No. 2, in which it has been asserted that final pension and gratuity is not payable to a retired Government servant against whom departmental proceedings or criminal trial is pending before a court and since the petitioner is involved in criminal case of embezzlement of Rs. 1,63,550, the matter relating to final pension and gratuity could not be cleared. In another counter-affidavit, Sri S. K. Sharma has taken the stand that though the departmental enquiry stands concluded with the punishment of censure, a charge-sheet has been submitted against the petitioner for embezzlement, in the court. It has also been averred in the counter-affidavit that: ".....The office of the deponent has no objection in release of pension and gratuity amount but because of a vague and non-committal reply being provided to the office of the deponent making reference of a charge-sheet filed and a criminal proceeding regarding embezzlement of Rs. 1.63,550 the office of the deponent is in a dilemma as to how to dispose of the pension case of the petitioner. Despite these correspondence cited above, and also several conversations with the concerned authority of the N.C.C. Department, Kanpur required clarification is not forthcoming and which is handicap of the office of the deponent in disposing of the pension case. As soon as the office of the respondent No. 3 gives us a clean chit that no criminal case is pending against the petitioner with regard to embezzlement of Rs. 1,63,550 the office of the deponent would be eager to dispose of the pension case to obviate hardship to the petitioner....." Lt. Col. J. B. Singh, the then Commanding Officer, N.C.C. Group Headquarters has also filed counter-affidavit and the stand taken therein is more or less the same as has been taken by Sri S. K. Sharma, Assistant Accounts Officer (Pension).;