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Judgment
Ahanthem Bimol Singh, J
[1] Heard Mr. Ch. Bimolchandra, learned counsel appearing for the petitioner.
[2] Issue notice, returnable within 4 weeks.
[3] As Ms. Sharmila, learned counsel assisting Mr. H. Debendra, learned Deputy AG entered appearance and accepts notice on behalf of all the respondents, no formal notice is called for.
[4] The case of the writ petitioner is that he was placed under suspension by issuing an order dated 18.12.2000 by the Director, Treasuries & Accounts, Government of Manipur, in exercise of the power conferred under sub-rule (2) of the Rule 10 of the CCS (CCA) Rules, 1965 and that a criminal case is presently pending against the petitioner.
[5] It has been submitted on behalf of the petitioner that subsequently, the suspension order was revoked by the authorities and the petitioner was reinstated in service and he retired from service w.e.f. 28.02.2023 on attaining the age of superannuation.
[6] The case of the petitioner is that after his retirement, the authorities have not released the G.P.F., gratuity and retirement benefits due payable to the petitioner on account of pendency of the criminal case.
[7] It has been submitted by the learned counsel that the petitioner is entitled to receive provisional pension as provided under Rule 9 (4) read with rule 69 of the CCS (CCA) (Pension rules) and as such, a prayer has been made for passing an interim order directing the authorities to release the provisional pension due payable to the petitioner during the pendency of this writ petition.
[8] Mr. H. Debendra, learned Deputy AG appearing for the respondents seeks some time to get instructions as to whether the petitioner is entitled to get the G.P.F. as well as the gratuity and to take up this matter after 3 weeks.
[9] As prayed for by the learned Deputy AG, list this case again on 08.08.2025.
[10] In the meantime, authorities are directed to release the provisional pension due payable to the petitioner as provided under Rule 9 (4) read with Rule 69 of the CCS (CCA) pension Rules, 1972 within a period of 1 month from the date of receipt of a certified copy of this order.