SAKTI Vs. R K RAGALA

JUDGEMENT

(1.) Permission to file Special Leave Petition is granted.

(2.) Leave granted.

(3.) Since the first respondent now stands retired from service, no useful purpose will be served to continue the proceedings pursuant to the show-cause notice which was quashed by the High court. No doubt the High court was not justified in exercising its power to nip the action in the bud at the notice stage itself. As regards the law, recently this court has considered the controversy and laid the law in Madhuri Patil v. Additional Commr. , Tribal Development and Director of Tribal Welfare, Govt. of A. P. v. Laveti Giri. The ratio of the High court decision is no longer good law.