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Judgment
3 paragraphs · 97 words
Hon’ble Mr. Ashish Kalia, Member (J)
Learned counsel for the respondents submitted that according to him conclusion of the proceedings and submission of the same by the disciplinary authority constitutes compliance of the aforesaid order of this Tribunal. He further submits that this matter has already referred to the UPSC for advice in the matter.
In view of the above, we find no reason to continue to this CP. The present CP is closed with liberty to the petitioner to take legal recourse in accordance with law, if so advised. Notice issued to the respondents are discharged.