KURIAN, J. - (1.) Despite service of notice, none has appeared for the respondents.
(2.) Leave granted.
(3.) The appellant is before this Court, aggrieved by the short judgment of the High Court dated 4.7.2017, which reads as under:- "1. Called in revised. None appeared to press this writ petition. In the circumstances, we ourselves have perused the record. 2. By means of present writ petition, petitioner has sought following reliefs: "(a). Issue a writ, order or direction in the nature of certiorari quashing the termination order dated 2.8.2000 passed by the respondent No.2 (Annexure '9' to the writ petition); (b) issue a writ, order of direction in the nature of mandamus commanding the respondents to reinstate the petitioner in his service with full salary and arrears." 3. Having gone through the entire writ petition, we do not find any ground entitling petitioner for grant of any of above reliefs. No interference, therefore, is called. 4. Dismissed. 5. Interim order, if any, stands vacated." ;