- (1.) By this writ petition, the petitioner has challenged the order with-holding some of his retiral benefits on the ground that the daughter-in-law of the petitioner has lodged an FIR under Sections 406/506 of the IPC.
(2.) The petitioner joined service on 10.3.1992 and retired on 31.12.2010. Prior to that, he had served in the Indian Army. About a year before his retirement, his daughter-in-law lodged FIR No.90, dated 8.2.2009, under Sections 406/506 of the IPC, at Police Station Sadar Gurdaspur, alleging that after the death of her husband she had been thrown out of the matrimonial home.
(3.) In reply, it has been admitted that it is because of the registration of the aforementioned FIR, part retiral benefits of the petitioner have been with-held.;