Swatanter Kumar, J. - (1.) PETITIONER has filed this application for clarification of the order dated 22nd May, 1998 passed by the Full Bench of this Court and further with a prayer that the Respondents be directed to grant consequential benefits to the Petitioner upon setting aside of order of dismissal passed against him by the Respondents earlier. The Petitioner has filed this civil miscellaneous application basing his claim on the orders passed by the Hon'ble Apex Court on 27th September, 2000 in Special Leave to Appeal No. 15098 of 2000. The order of the Hon'ble Apex Court reads as under: Learned Counsel wishes to withdraw this petition with liberty to file an application in the High Court for consequential relief pursuant to the High Courts order dated 22nd May, 1998, passed in Civil Writ No. 4929/1986. The petition is dismissed as withdrawn. It is quite obvious that the observations made by the High Court while dismissing the contempt petition will not stand in the way of High Court disposing of any application filed by the Petitioner.
(2.) AS the writ petition itself was disposed of by the Full Bench - -vide its judgment dated 22nd May, 1998, the application has also been listed for disposal before the Full Bench. Thus, now, we proceed to deal with this application on merit. Before we deal with this application on merits, reference to the facts leading to filing of the present application would be inevitably necessary. The Petitioner had filed a writ petition being CWP No. 4929 of l986 praying that the orders of dismissal dated 25th April, 1985 and 18th July, 1986 be quashed and Petitioner be ordered to be reinstate with full service benefits. The writ petition also contained residue prayer for grant of any other appropriate relief in the facts and circumstances of the case.
(3.) KEEPING in view that there were conflicting views of Division Benches of this Court, the Hon'ble Single Judge had referred the matter to a larger Bench. There fore, the petition itself was listed for disposal before the Full Bench. As already noticed, - -vide judgment dated 22nd May, 1998, the writ petition was allowed. While setting aside the orders of dismissal passed against the Petitioner, the matter was remanded by the Full Bench to the disciplinary authority and the disciplinary authority was given liberty to proceed with the disciplinary proceedings against the Petitioner, directing the disciplinary authority to grant opportunity to the Petitioner to reply to the enquiry report and pass appropriate orders, after granting personal hearing to the Petitioner in accordance with law.;