Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 5607-5608 OF 2018
[@ SPECIAL LEAVE PETITION (C) NOS. 14974-14975 OF 2017]
E K NARAYANAN Appellant (s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellant is before this Court, aggrieved by
the disciplinary proceedings initiated against him.
Ms. Kiran Suri, learned senior counsel appearing for
the respondent – Union of India, has brought to our
notice that the disciplinary proceedings have been
concluded, imposing a penalty of withholding 15% of
the monthly pension of the appellant for a period of
one year.
3. In the above circumstances, these appeals are
disposed of without prejudice to the liberty
available to the appellant to pursue his remedies in
accordance with law.
No costs.
.......................J.
[ KURIAN JOSEPH ]
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.05.19
13:08:16 IST
Reason:
.......................J.
[ MOHAN M. SHANTANAGOUDAR ]
New Delhi;
May 16, 2018.
ITEM NO.41 COURT NO.5 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).
14974-14975/2017
(Arising out of impugned final judgment and order dated 15-06-2016
in OPCAT No. 131/2016 21-12-2016 in RP No. 853/2016 21-12-2016 in
OPCAT No. 131/2016 passed by the High Court Of Kerala At Ernakulam)
E K NARAYANAN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 16-05-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Ms. Usha Nandini. V, AOR
Mr. Biju P. Raman, Adv.
Mr. M. S. Vishnu Sankar, Adv.
Mr. Athira G. Nair, Adv.
For Respondent(s) Ms. Kiran Suri, Sr. Adv.
Mr. Vijay Prakash, Adv.
Ms. Sakshi Kakkar, Adv.
Mr. Arvind Kumar Sharma, Adv.
Mr. Gurmeet Singh Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeals are disposed of in terms of the signed
non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)