Patherya, J. - (1.) This appeal has been filed from the order dated 24th July, 2014. By the said order the Writ Petition was dismissed.
(2.) Counsel for the Appellant submits that W.P. No.21305 (W) of 2007 was filed and resulted in the order dated 10th February, 2012. The Order of Punishment, the charge-sheet and the Enquiry Report were set-aside and the writ petition was allowed.
(3.) By the said order dated 10th February, 2014, the authorities were entitled to initiate a fresh proceeding in accordance with law. No proceeding afresh was initiated. The Writ Petitioner/Appellant was reinstated and all arrear amounts were paid for the period April 2005 to April, 2012 and received too. It was thereafter in 2013, Writ Petition No.3567 (W) of 2013 was filed for payment of interest and compensation at the rates mentioned thereunder. The said was incumbent as the charge-sheet and all proceedings thereunder had been set aside and quashed.;