K. Kannan, J. - (1.) DELAY condoned.
(2.) THE application is for review of the order which was passed on 08.04.2010 taking on record the submission that the enquiry into some misconduct against the Petitioner had been concluded and the enquiry revealed that the Petitioner was not guilty of the charges attributed to him. The learned Counsel for the applicant -Respondent points out that an order had been passed by a Division Bench of this Court in the same writ petition that the enquiry proceedings could go on, but final order shall, however, not passed. Based on the reports of the Enquiry Officer in the respective cases, further orders have to be passed and the order passed in the writ petition cannot foreclose a final decision from being taken which was not being taken only by virtue of the interim order passed by the Court. I see the strength of the arguments advanced on behalf of the applicant and I would hold that the competent authority shall proceed to pass final orders pursuant to the enquiries instituted against the Petitioner. The learned Counsel for the writ Petitioner points out that the General Manager has already passed an order dated 29.07.2010 in one of the cases exonerating him of the charges and in that order, it is stated that he was not the custodian of the stocks at Amargarh and that he was posted only at Malerkotla. I cannot pass any judgment on the effect of these observations but the competent authority shall pass appropriate orders unmindful of the direction already given in the order dated 08.04.2010. The entitlement of the Petitioner for all the terminal benefits shall be considered on the outcome of the orders that may be passed. Since the Petitioner is said to have been superannuated, the orders shall be passed within a period of 4 weeks from the date of receipt of copy of this order and any further decision on the entitlement of the terminal benefits will also be undertaken in right earnest and preferably within a further period of 4 weeks from the date of receipt of passing of the above order.
(3.) THE application of review is ordered on the above terms and the order passed already shall be read subject to the modification as given through this order.;