D.K.Seth, J. - (1.) Heard Mr. Anil Kumar Srivastava, learned counsel for the petitioner and Mr. Sameer Sharma. learned counsel for the respondents.
(2.) The petitioner was subjected to disciplinary proceedings, in which he was found guilty. In the order dated 26th July. 1995, the only punishment that was awarded was that during the period of suspension, the petitioner would not be entitled to anything in excess of the suspension allowance paid to him since in the meantime, the petitioner had retired.
(3.) It appears from Annexure-1 to the writ petition that the petitioner had retired with effect from 30th April, 1995 whereas the order of punishment was inflicted on 26th July, 1995. The petitioner had challenged the said order of punishment by means of Writ Petition No; 2862 of 1997. By the order dated 12th April, 1999, Writ Petition No. 2862 of 1997 was connected with Writ Petition No. 5767 of 1996. Though the record of Writ Petition No. 2862 of 1997 has been placed before this Court along with the record of Writ Petition No. 5767 of 1996, but the same has not been shown on the list. Learned counsel for the petitioner points out that the record of Writ Petition No. 2862 of 1997 has been sent to this Court. In such circumstances, the Writ Petition No. 2862 of 1997 is treated as on days list along with Writ Petition No. 5767 of 1996, since shown in the list, on account of its being connected with each other.;