J.S.Khehar, J. - (1.) (Oral)
(2.) LEARNED counsel for the parties are agreed that the instant writ petition be disposed of by requiring the respondents to carry out a fresh process of examination viz. the conduct of the petitioner which led to his conviction and to consider whether any punishment is warranted in the circumstances. If so, what punishment would be commensurate with the misconduct. It is also agreed that the quashing of the impugned order shall not entitle the petitioner to any monetary benefits. In view of the above, it is natural that the impugned order dated 14.7.2003 (Annexure P3) has to be set aside. Ordered accordingly. Be that as it may, the quashing of the impugned order shall not entitle the petitioner to any monetary benefits which will depend on the fresh consideration that is to be carried out by the respondents. Disposed of accordingly.;