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Judgment
Kurian Joseph, C.J.—The petition has been filed with the following prayers:
(i) That the impugned charge-sheet, Annexure P-2 and the disciplinary proceedings being conducted against the petitioner pursuant to Annexure P-2 may kindly be quashed and set-aside.
(ii) That the petitioner may be held entitled to all consequential benefits as a result of quashing of Annexure P-2.
(iii) That the respondent may be directed to treat the petitioner as on duty for the period of his suspension with effect from 30.6.2008 to 23.3.2009, with all consequential benefits including benefit of time bound promotional scale on completion of 4 years, annual increments and promotion to the post of Executive Engineer from the date juniors to the petitioner were so promoted, with all consequential benefits including arrears of salary and interest at market rate on the delayed payments.
The inquiry proceeding certainly is not satisfactory. We are informed that the petitioner is to retire on 31.10.2010. There will be a direction to the respondents to see that inquiry and disciplinary proceedings are finalised within a period of two months from today. The petitioner will produce the copy of this judgment alongwith the copy of the writ petition before the respondents. Needless to say that the petitioner to co-operate in the inquiry. The writ petition is disposed of, so also the pending applications, if any