(1.) Rule.
(2.) With the consent of the parties this writ petition is taken up for final disposal.
(3.) The petitioner, erstwhile Chairman-cum-Managing Director of the National Small Industries Corporation Ltd. (hereinafter referred to as 'NSIC'), respondent No. 3, was served with a charge-sheet dated 16.7.2002 Bind was eventually punished by forfeiture of 50% of gratuity and recovery of 50% of the leave encashment vide an order dated 5.2.2004. The petitioner is challenging the order dated 5.2.2004 as also the proceeding leading to it.