Madhya Pradesh High Court
Parimal Singh Rajput vs The State Of Madhya Pradesh on 18 April, 2017
WP-6443-2013
(PARIMAL SINGH RAJPUT Vs THE STATE OF MADHYA PRADESH)
18-04-2017
Shri S.G. Chitnis, learned counsel for the petitioner.
Ms. Sudha Shrivastava, learned Panel Lawyer for the
respondents/ State.
Learned counsel for the State is directed to file specific reply that after acquittal of the petitioner in a criminal case, under which provision of law, State is authorized to withhold his gratuity, leave encashment and pension. Let specific reply be filed inasmuch as provisions contained in Rule 64(c) only deals with gratuity and not with leave encashment and moreover, it is not clear that if appeal is filed by the Department after acquittal of an employee, this provision will still be applicable.
Let specific reply be filed within two weeks, failing which OIC shall remain personally present before this Court on the next date of hearing.
List after two weeks.
(VIVEK AGARWAL) JUDGE @PK