KURIAN,J. - (1.) Leave granted.
(2.) The appellant approached this Court, aggrieved by the rejection of his prayer for consideration of voluntary retirement under the rules. The High Court took note of the fact that the respondent - Bank was justified in not considering the applicant/appellant for voluntary retirement in contemplation of the disciplinary proceedings.
(3.) Mr. Rakesh Khanna, learned senior counsel appearing for the Bank, submits that during the pendency of this appeal, disciplinary proceedings have been concluded and a penalty of 'lowering of one grade' has been imposed on the appellant. It is also submitted that since the disciplinary proceedings have been concluded, it is open to the appellant to apply for voluntary retirement afresh, if so advised, in which case, his application can be processed by the Bank.;