- (1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondents.
(2.) THE petitioner has retired from the post of Accountant on 31.8.1999 from the Doranda Treasury, Doranda (Ranchi) under the respondents. Post retirement benefits having not been paid to him, he filed CWJC No. 291 of 2000(R).
(3.) PURSUANT to the order passed in the aforesaid writ petition, the respondents fixed 90 per cent pension and gratuity and released the payment to the petitioner. However, 10% pension and gratuity amount was withheld on the ground that departmental proceeding and criminal proceedings were pending against the petitioner.;