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Judgment
PER: JUSTICE S. SUJATHA, MEMBER (J)
Learned counsel Shri N. Amaresh representing the respondents has filed a memo along with the copy of the letter addressed to him by the Government of India, Ministry of Communications, Department of Telecommunications, Office of Controller of Communication Accounts – Karnataka Circle dated 02.09.2026 with the copy of the order enclosed dated 31.08.2026 issued by the Government of India, Ministry of Communications, Department of Telecommunications.
The relevant para of the said order dated 31.08.2026 is extracted hereunder for ready reference:
“Now, therefore, the competent authority, in exercise of powers conferred by the Central Civil Services (Pension) Rules, 2021, and pursuant to the aforesaid judgment dated 15.10.2025 of the Hon’ble High Court of Judicature at Madras in Criminal Appeal No. 48 of 2014, hereby passes the following order:
(a)The Order No. 8-22/2016-Vig.II, dated 7.6.2018, imposing the penalty of permanent withholding of 100% of monthly pension otherwise admissible and withholding of 100% gratuity admissible to Shri K. S. Seshadri, retired Sub-Divisional Engineer, Office of Rural Telecom, Bengaluru is hereby revoked and set aside; and
(b)The withheld pension and gratuity shall be released and restored to Shri K.S. Seshadri, along with consequential benefits as admissible under extant rules, subject to adjustment of provisional pension amounting to ₹ 32,05,517 already disbursed during the period from June 2018 to October 2024.
2.This issues with approval of competent authority.”
Placing reliance on the same, learned counsel for the respondents submit that the OA does not survive for consideration.
Learned counsel Shri P. Kamalesan representing the applicant does not dispute the same.
In view of the aforesaid, OA stands disposed of as having rendered infructuous.
No order as to costs.