P N SREEDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER approached this court aggrieved by the disciplinary proceedings initiated against him culminating in the imposition of punishment of barring of one increment without cumulative effect. It is seen that the petitioner has retired from service. Since punishment is only barring of one increment without cumulative effect it does not have any far reaching effect on the service prospects of the petitioner. According to the petitioner in the case of several others, of which one is pointed out as per Ext.P7, disciplinary proceedings have been dropped. Be that as it may, surviving grievance is only regarding regularisation of suspension period. In case no orders have been passed in the matter, petitioner may produce a copy of this judgment before the 1st respondent in which case appropriate orders in accordance with law, without discriminating the petitioner shall be passed within another three months. The writ petition is disposed of as above.