PRADEEP KANT, R.R.AWASTHI, JJ. - (1.) HEARD the learned counsel for the petitioners Ms. Aruna Misra and Sri Amit Gupta for the private respondent.
(2.) LEARNED counsel for the petitioners could not point out any illegality in the order of the Tribunal, which quashes the order of stoppage of three increments permanently on the ground that no formal disciplinary proceedings were conducted in accordance with law. However, she says that once the Tribunal has set aside the order of punishment on mere technically, liberty to hold enquiry ought to have been given and, therefore, this liberty be given by this Court. Sri Amit Gupta appearing for the respondent submits that the respondent has retired from service on attaining the age of superannuation on 31.7.2006 and that there is no charge of loss of any amount or fund of the Government.
(3.) BE that as it may, we do not find it a fit case where after almost three years of retirement of the respondent, fresh proceedings may be directed to be initiated.;