- (1.) The present writ application has been filed by the petitioner challenging the issuance of a charge sheet against him and for withholding or withdrawl of pension from the month of July, 2003.
(2.) The petitioner was appointed in the post of Municipal Engineer-in-Chief by the Mayor-in-Council at a meeting held on 8th May, 1998. He attained the normal age of superannuation on 30th November, 1998, but, got an extension of the period of service for another six months, and therefore, remained in service till May, 1999. From December, 1998 the petitioner started receiving his pensionary benefits, but, according to the petitioner, the rate at which the pension was paid was much less than his actual entitlement. The petitioner has also alleged that though he was entitled to receive 2.5 Lakhs Gratuity he was paid only a sum of Rs. 2 Lakhs and the remaining Rs. 50,000/- is yet to be paid.
(3.) Vide Memo, dated 20th May, 2003 the petitioner was served with a Show-Cause notice, wherein it was alleged that while working as Engineer-in-Chief of the respondent authority, the petitioner had adopted unfair means in getting acceptance of tender of a contractor which is the second lowest tender instead of accepting the lowest tender submitted by another contractor, thereby subjecting the respondent authority to a heavy loss.;