Kurian, J. - (1.) The appellant has approached this Court, aggrieved by the disciplinary proceedings initiated against him, culminating in the termination from service.
(2.) Going by his age as of now, he has otherwise attained the age of superannuation. Therefore, the learned counsel for the appellant fairly submits that the question is only academic as of now since the appellant is not interested in pursuing the case for monetary benefits.
(3.) In that view of the matter, it is submitted that the civil appeal can be disposed of. Ordered accordingly.;