VED PRAKASH SHARMA Vs. DEPUTY DIRECTOR AND ORS.

JUDGEMENT

(1.) HEARD Sri Raman Kumar Sah, Advocate for the Petitioner and Sri J.C. Belwal, Advocate for the Respondents.

(2.) THE Petitioner was a Secretary In charge/"Mandi Nirikshak" in the "Mandi Parishad", Chakrata, Dehradun against whom there was certain allegations of misappropriation of funds, etc. A disciplinary proceeding was initiated against him and since certain charges were established against him, a punishment was imposed against him by order dated 28.12.2005. It is this order the Petitioner has challenged by means of this writ petition.

(3.) LEARNED Counsel for the Petitioner now contends that instead of the said order passed by the learned Single Judge, nothing has been done in the writ petition. He has reached the age of superannuation in the year 2005 and not getting any post retirement benefits.