- (1.) Petitioner Gurjit Singh, a retired as P.C.S. (Executive Branch) Officer, who was working as Additional Deputy Commissioner (Development), Ferozepur, retired from service vide notification Annexure P3/T w.e.f. 30.09.2011 (AN) on attaining the age of superannuation. After retirement he has filed the present writ of mandamus stating that his pensionary benefits i.e. Death-cum-retirement gratuity and regular pension along with compound interest have not been released after the date of his retirement.
(2.) The reply of the respondents shows that three matters were pending against the petitioner, which are reproduced as under:- (i) Chargesheet under rule 8 of Punishment and Appeal Rules, 1970 issued vide order No.4/93/2007-3PCS/1577, dated 30-6- 2010 (R-I/T) (ii) Disciplinary action under rule 8 of Punishment and Appeal Rules, 1970 as per orders of the competent authority in the Department of Transport. (iii) A Vigilance enquiry No.2 dated 20.03.2013 regarding accumulation of income exceeding his known sources of income.
(3.) The proceedings serial Nos. 1 and 2 have since been finalized and dropped, whereas Vigilance Inquiry is still pending. It is on this account that neither 100% pension has been released nor the gratuity has been released .;