STATE OF GUJARAT Vs. G H CHAKRAVARTY

JUDGEMENT

(1.) HEARD the learned counsel for the parties. Admittedly, the enquiry has been completed and after various judicial proceedings though the delinquent was earlier punished, but has been exonerated, punishment awarded was set aside and he has been superannuated. In that view of the matter, we do not see that the compensation which has been ordered by the learned Single Judge is now required to be paid to the delinquent. In that view of the matter, that part of the order where it is ordered that compensation be paid to the delinquent is set aside. No other order is required because, enquiry has already been completed. In that view of the matter, appeal is disposed of in the aforesaid terms.