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Judgment
The petitioner in his present petition has made following prayer:
(a)To set aside the impugned summary trial punishment order dated 16.03.2022 being wholly illegal and violative of various statutory provisions.
(b)To set aside the impugned order, further hold and declare the petitioner as fully relieved of all the adverse consequences inflicted upon the petitioner including the discharge/retirement orders on account of non-grant of promotion, enhancement of age of superannuation, length of service and all other services aspects specifically taken away/made in applicable due to the effect of the impugned summary trial conviction order dated 16.03.2022.
(c)to direct the respondent nos. 2 and 4 to grant the service limit of the petitioner thereby permitting the petitioner to continue in service till final disposal of the present writ petition as permissible under the law by keeping in abeyance the discharge/release order dated 03.11.2021.
It is not in dispute that after the discharge/release order dated 03.11.2021, the petitioner had filed a revision dated 21.09.2022. However, the said revision has not been decided whereas the petitioner has retired from service on 31.12.2002 A/N.
Accordingly, we hereby dispose of the present petition directing the respondents to decide the revision petition within three weeks from today and the decision taken shall be conveyed to the petitioner within one week thereafter vide reasoned order.
Needless to say that if the petitioner is still aggrieved by the decision of the respondents, he may challenge the same before the appropriate forum.
The petition is accordingly disposed of.