Sunita Agarwal, J. - (1.) By means of the present petition, the petitioner seeks a writ of mandamus commanding the respondents to release full pension and all post-retiral dues and benefits to him w.e.f. the date of retirement i.e. 31.3.2016 alongwith interest for the delayed payment thereof.
(2.) It is contended by learned counsel for the petitioner that the petitioner attained the age of superannuation on 31.3.2016 from the post of Inspector Special Investigation Bureau (Cooperative), Kanpur Zone, Lucknow which was his last place of posting. During his service tenure, two criminal cases namely Case Crime No.14 of 2011 under Sections 216, 120-B IPC, Police Station Akbarpur, District Ambedkar Nagar and Case Crime No.157 of 2015 under Sections 13(1)(e) and 13(2) of Prevention of Corruption Act, 1988 Police Station Akbarpur, District Ambedkar Nagar had been lodged.
(3.) It is contended that in Criminal Case No.14 of 2011, a charge-sheet had been submitted before the competent court and the discharge application moved by the petitioner is pending consideration.;