Kurian Joseph, 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.;