S.K. Keshote, J. - (1.) Heard learned counsel for the parties.
(2.) As common question of law arises in theses two petitioners and as such the same are being disposed of by this common order.
(3.) The facts of the writ petition No. 31057 of 1991. The petitioner was appointed as Sub-Inspector in Armed Police, Police Lines, Gorakhpur in the year 1963. He was confirmed on the post on 10-1-75. In the month of September, 1991 on account of excellent performance the petitioner has given super selection grade. Under the order dated 22-10-91 of the respondent No. 1 the petitioner was ordered to be dismissed from the services by way of punishment. This order of dismissal has been challenged by the ' petitioner by way of filing this writ petition. Before passing of order of the dismissal which is major penalty, no enquiry whatsoever has been conducted by the respondents For the reasons as recorded in the order dated 22-10 91, the authority who passed the aforesaid order not consider it to be reasonable practicable to hold such enquiry in the matter. Alongwith the writ petition the petitioner has filed stay application. On the stay application this Court has passed on order on 20-10-91 and the operation of the order dated 22-10-91 was ordered to be remained stayed till further orders. During the pendency of this writ petition the petitioner has reached to superannuation and he has been retired from the government services on 31-3-93.;