Shyam Lal vs State of H.P. and Another

V.K. Ahuja, J.—The writ petition has been filed mainly with the following prayer:

That the Respondents may kindly be directed to release the retiral benefits of the applicant like pension, gratuity, leave encashment, amount of group insurance etc.

Learned Deputy Advocate General, on the basis of instruction, submits that suspension of the Petitioner was only on account of involvement in criminal cases. Petitioner submits that the criminal cases have since been concluded and the Petitioner has been acquitted. It is seen that the Petitioner had superannuated in the year 2006. In view of the developments, as above, the appointing/disciplinary authority has to take final decision in the matter.

Learned Deputy Advocate General submits that in another matter pertaining to the loss caused to the government to the tune of Rs. 3.62 lacs steps have already been initiated. According to the Petitioner, the same is now pending in appeal before the government. Since the Petitioner superannuated in the year 2006, it is only appropriate that whole thing is given a quietus. Therefore, this writ petition is disposed of as follows.

There will be a direction to the first Respondent to look into the matter and take appropriate action in accordance with law to settle and disburse the eligible benefits, due to the Petitioner. This shall be done within a period of three months from today. In case any due, admissible and undisputed amounts are payable to the Petitioner, the same shall be paid within another one month from today.

The writ petition stands disposed of, so also the pending application(s), if any.