- (1.) By filing this petition the petitioner has sought relief for release of pension and other pensionary benefits forthwith alongwith interest @ 24% p.a.
(2.) Brief facts of the case according to the petitioner are that he was initially appointed on the post of Ayurved Chikitsak on 28-1-1969. During the posting of the petitioner at Muklawa, District Sriganganagar, one person namely Mr. Chanan Ram started to harass him, the result of which Mr. Chanan withheld the salary of the petitioner. Mr. Chanan abused and slapped the petitioner, the result of which the petitioner was compelled to lodge a criminal case against Mr. Chanan Ram. Subsequently, Mr. Chanan Ram was posted as Dy. Director in Jodhpur, as he was very close to the Director, Department of Ayurved, he manipulated withholding of pension and pensionary benefits of the petitioner without there being any rhyme or reason. On account of attaining the age of superannuation the petitioner retired from the service on 28-2-2002. The petitioner submitted his pension case to the office of Dy. Director, Department of Ayurved, Bikaner Region prior to his retirement on 12-2-2002. Thereafter the petitioner met the concerned authorities for release of pension. Ultimately, the petitioner submitted representation and notice for demand of justice but with no result. Being aggrieved with above action the petitioner has preferred this writ petition.
(3.) The respondent department filed a detailed reply. In the reply respondents have stated that the petitioner submitted incomplete papers of pension, because of which the pension matter of the petitioner could not be forwarded in time. An additional affidavit of Mr. Pawan Dhadhieh, Dy. Director, Ayurved Department, Govt. of Rajasthan, Jaipur is also available on record, in which this Court has sought explanation for not making the payment of the pension to the petitioner. The answering respondents in the reply has mentioned that a charge-sheet under Rule 17 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 (for short 'the Rules of 1958') was issued to the petitioner on 18-2-2002, which got decided on 5-6-2002 and thereafter, on 5-5-2003, payment of pension was made to the petitioner.;