S SUBBA RAO Vs. STATE OF MYSORE

JUDGEMENT

(1.) It is indisputable that during the pendency of this writ petition, the petitioner reached the age of superannuation.

(2.) That being so, under the provisions of Rule 95 of the Mysore Civil Services Rules, the petitioner has retired from Government service and the pending disciplinary proceeding cannot, therefore, continue.

(3.) Mr. Venkataramaiah, the Special Government Pleader, points that by an order made by Government on November 13, 1963, it was declared that the petitioner shall be deemed to have been placed under suspension from the date of the original order of dismissal, and that he shall continue to remain under suspension until further orders or until the date of termination of the enquiry.