Kurian Joseph , J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) Disciplinary proceedings were initiated against the appellant on 19.08.1995 leading to the following punishment :- "1. Penalty of "censure, the entry whereof will be made in his ACR of the year 1994-95. 2. Stoppage of 3 annual increments with accumulative effect. 3. Recovery of the balance amount after deducting the amount already recovered from Sh. Kumar out of Rs.64,000/-, will be made at the rate of Rs. 500/- per month. 4. Nothing will be payable to him of the period of suspension except maintenance allowance.";