RAGHBIR SINGH Vs. PUNJAB STATE

JUDGEMENT

(1.) The petitioner was working as a JBT Teacher. Vide orders dated August 6, 1974, the petitioner was convicted for an offence under Section 324 IPC. He was called upon to explain as to why he should not be dismissed from service. Vide order dated August 31, 1981, the petitioner was dismissed from service with effect from August 6, 1974. He filed an Appeal. It was decided after an inordinately long delay of 12 years. Vide order dated May 29, 1996, the order passed by the punishing authority was upheld.

(2.) Aggrieved by the action of the respondents, the petitioner approached this Court through the present Writ petition. By order dated December 9,1997, it was inter alia observed by the Bench that the order of dismissal was rather harsh. The case as adjourned on the request of the Counsel for the respondents to enable the Department to reconsider the matter.

(3.) Mrs. Tuli has today produced before us a copy of the Order dated January 15, 1998 passed by the Director of Public Instructions, Punjab. The petitioner has been retired from service w.e.f August 31, 1981, viz. the date on which he had been initially dismissed from service. Mrs. Tuli further states that the retinal benefits as due to the petitioner with effect from the due date of retirement viz. August 31, 1981 shall be worked out and paid within three months after the petitioner files complete papers in this behalf. She further, states that since this order has been passed by taking a lenient view, the petitioner shall not be entitled to any interest on the amount which may become due on account of retiral benefits, Mr. Bajwa, Counsel for the petitioner accepts this position and prays that the Writ petition may be disposed of as having been rendered infructuous.