KULDIP SINGH J. - (1.) Petitioner, who retired as Deputy General Manager (Quality) from Haryana State Cooperative Supply and Marketing Federation Limited (in short 'Hafed'), Gurgaon, on 30.04.2012 after attaining the age of superannuation, has sought the release of gratuity as well as leave encashment.
(2.) The petitioner claims that till date, the said gratuity and leave encashment have not been released. However, during the pendency of the present petition, the leave encashment has been released and now the relief is confined only to the release of gratuity.
(3.) Petitioner further claims that no departmental proceedings is pending against him. Therefore, the gratuity cannot be withheld. The respondent in its reply has stated that the present petitioner was involved in making excess payment of L 13,94,873/- during the civil work of Barley Malt Plant, Jatusana during 2010 being a committee member. Therefore, his other dues have been kept pending during the finalisation of disciplinary case against him. Hence, he is not entitled to release of the said benefits.;