ABDUL HANNAN KABIRAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) A legal point has been raised in the writ petition whether a disciplinary proceeding initiated during the service tenure of an employee automatically vanishes and/or terminates after the employee attains superannuation.

(2.) The order of suspension and charge sheet is challenged in this writ petition and this Court passed an interim order permitting the authorities to proceed with the disciplinary proceeding but restrained the authorities to pass the final order without the leave of this Court.

(3.) After conclusion of the disciplinary proceeding, the respondent authorities took out an application filed under C.A.N. 11572 of 2011 seeking leave to publish the order passed by the disciplinary authority. Instead of disposing of the said application, the Court directed the same to be listed along with the writ petition.