Rajnish Kumar, J. - (1.) The petitioner has approached to this Court for quashing the impugned order dated 02.09.2014 issued by the respondent no.5 by which it has been provided that the petitioner would be continued to be paid provisional pension in accordance with the Government order dated 28.07.1989 and 28.10.1980 and the proposal for pension would be made available after disposal of the prosecution by the Hon'ble Court.
(2.) The petitioner has further prayed for a direction to respondents to release forthwith the regular Pension and Gratuity with simple interest @ 9% per annum w.e.f. the date of retirement of the petitioner upto the date of actual payment.
(3.) The facts in brief for adjudication of the present controversy are that the petitioner was initially appointed on the post of Platoon Commander in the U.P. Provincial, Armed Constabulary on 03.09.1980 (hereinafter referred as the "PAC" for the sake of brevity). After completion of training, the petitioner was given posting in 32nd Battalion PAC, Sarojni Nagar, Lucknow. Subsequently on 21.09.1987 the petitioner was promoted as Company Commander. Thereafter, he was promoted on the post of Deputy Superintendent of Police on 05.09.2001.;