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Judgment
6 paragraphs · 197 wordsManoj Kumar Gupta, CJ
1) The petitioner retired from the post of Joint Director, Horticulture department on 31.01.2025. By Office Memo dated 13.02.2025, impugned herein, the respondents sanctioned provisional pension as a CBI inquiry is stated to be in progress against the petitioner.
2) A Co-ordinate Bench vide order dated 23.02.2026, directed the respondents to release the entire retiral dues and pensionary benefits in favour of the petitioner or, in case, the department has any objection, to show-cause by way of filing a short counter-affidavit.
3) In pursuance of the said order written instructions have been furnished to the Chief Standing Counsel by the Joint Secretary, Uttarakhand Government. Along with it an Office Order dated 04.04.2026 has been annexed, which indicates that the respondents have approved final pension. The order also records that at present no inquiry is pending against the petitioner, nor any charge-sheet has been submitted against him. In the written instructions also the same stand has been taken.
4) In view of the above, the writ petition is disposed of directing the respondents to forthwith release final pension as per the Office Order dated 04.04.2026.
5) Pending application(s), if any, also stand disposed of.