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Judgment
Hon’ble Ms. Harvinder Kaur Oberoi, Member (J)
The present OA has been filed by the applicant seeking the following relief(s):-
“8.1To quash and set aside the impugned order dated 13.07.2017, whereby the extreme punishment of dismissal from service has been imposed upon the applicant by invoking the power under Article 311(2)(b) of the Constitution of India, and to further direct the respondents to reinstate the applicant in service with all consequential benefits, including seniority, promotion, pay and allowances.
8.2To direct the Appellate Authority to consider and decide the applicant's pending statutory appeal, along with the follow-upRepresentation/Additional Submission dated 10.04.2026, in the light of the judgment dated 12.03.2026 passed by the Hon'ble Supreme Court in Manohar Lal v. Commissioner of Police & Ors., Civil Appeal No. 13860/2024 (2026 INSC 234), and the judgment dated 07.04.2026 passed by this Hon'ble Tribunal in Anuj Kumar v. Commissioner of Police & Ors., O.A. No. 699/2019, after affording the Applicant an opportunity of personal hearing.
Or/and Any other relief which this Hon'ble Court deems fit and proper may also be awarded to the applicant.”
At the outset, it was noticed by the Tribunal on 31.07.2026 that the appeal preferred by the applicant against the punishment order was still pending consideration and that the present Original Application had been filed during the pendency of the said appeal.
We are now informed that, during the pendency of the present OA, the appeal preferred by the applicant has been finally decided by the competent authority vide order dated 14.08.2026.
It is further submitted that the appeal has been allowed and the order of dismissal passed against the applicant under Article 311(2) of the Constitution has been set aside.
In view of the aforesaid development, nothing further survives for consideration in the present OA.
The order dated 14.08.2026, produced across the Bar, is taken on record.
In view of the aforesaid order, the OA stands disposed of as having become infructuous.
However, the applicant shall be at liberty to avail of such other remedy as may be available to him in law, if so advised.