N.C.KOCHHAR, J. - (1.) THE petitioner retired as a Superintending Engineer from the Ground Water Department, on 30th April, 1995, but his pension is not being paid by the respondents.
(2.) ON receipt of notice of the writ petition, a reply has been filed, stating that the petitioner was Officer -Incharge in some of the court -cases and was having possession of some of the files of the department, which, he has not returned and, as such, 75. percent of the pension due to the petitioner, has been released and only 25 per cent has been withheld. In the rejoinder, the petitioner has denied that he is in possession of any files, which fact has been disputed by the respondents, in the reply to the rejoinder.
(3.) I have heard the learned counsel for the parties.;