Facts
The petitioner was appointed as a Cashier in the respondent Corporation in 1991 and retired as Assistant Manager Finance on 30.11.2022
Source reference: p. 2Despite obtaining 'No Objection Certificates' (NOCs) from relevant departments and submitting an undertaking, the respondents withheld his terminal benefits, including gratuity and leave salary
Source reference: p. 2-3The respondents claimed the petitioner failed to maintain records for the Jammu Ropeway Project and failed to produce receipts for documents allegedly handed over to the Vigilance Department
Source reference: p. 3-5The petitioner previously filed WP(C) No. 2438/2025, where the Court directed the respondents to consider his claim. In compliance, Respondent No. 2 issued an order dated 26.11.2025 rejecting the claim due to "deficiencies" in documentation required for audit closure
Source reference: p. 3-4The petitioner challenged this rejection, asserting that the documents in question were actually handed over to the Anti-Corruption Bureau (ACB) by another employee, not him
Source reference: p. 3-4Issues
1. Whether the respondents can legally withhold the retiral benefits of an employee in the absence of a departmental enquiry or judicial proceeding
Source reference: p. 6-72. Whether the lack of an audit closure or missing documentation justifies the denial of pensionary benefits as a matter of law
Source reference: p. 7Original Court PDF
RAFIQ AHMAD DHOBIvsJ AND K CABLE CAR CORPORATION AND ANR.
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