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Judgment
11 paragraphs · 267 wordsJagmohan Bansal, J
Short reply by way of affidavit dated 10.11.2025 filed on behalf of Accountant General (A&E) Punjab and Union Territory, Chandigarh-respondent No. 3 is taken on record. Registry is directed to tag the same at appropriate place.
On 12.09.2025, the following order was passed by this Court:-
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to the respondents to release his pensionary benefits.
The petitioner retired from Municipal Corporation, Chandigarh on 30.04.2021. He was implicated in FIR No.2 dated 05.04.2021 under Section 420 of Indian Penal Code, 1860 registered at Police Station Vigilance, Chandigarh. The respondent, after his retirement, issued him charge sheet dated 28.06.2021. In the inquiry, he was found innocent. He was exonerated from all the charges. The Investigating Officer filed police report on 26.11.2024. The respondent, on account of aforesaid FIR, has not released petitioner’s pensionary benefits.
Ms. Deepali Puri, Advocate, who on advance notice is present in Court on behalf of respondent-Municipal Corporation, Chandigarh, seeks time to get the instructions.
Adjourned to 23.09.2025.”
Ms. Deepali Puri, Advocate submits that as per her instructions, case of petitioner would be forwarded to Accountant General (A&E), U.T. Chandigarh within two weeks from today.
Learned Counsel for respondent No. 3 submits, the moment file is received from Municipal Corporation, Chandigarh, it would be processed in accordance with law.
Faced with this, learned counsel for the petitioner submits that instant petition may be disposed of with liberty to file afresh, if need arises.
Disposed of with aforesaid liberty.