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Judgment
Heard Shri Santosh Kumar Mishra, learned counsel for the applicant and Shri Shree Prakash Rai, learned counsel for the respondents.
The present Original Application has been filed by the applicant, inter alia, seeking quashing of the order dated 01.02.2025 passed by the Superintendent of Post Offices, Saharanpur Division, Saharanpur, whereby the applicant was awarded the punishment of withholding of his next increment of pay for a period of two years without cumulative effect. Learned counsel for the applicant submits that against the aforesaid punishment order, the applicant had preferred an appeal dated 01.02.2025, which, according to him, was still pending consideration before the competent authority.
To the contrary, learned counsel for the respondents has produced an order dated 31.07.2026/03.08.2026, wherein it has been stated that the appeal preferred by the applicant had already been dismissed vide order dated 03.03.2025. He has also supplied a copy thereof to learned counsel for the applicant as well as to this Tribunal, which is taken on record.
In view of the aforesaid development, learned counsel for the applicant submits that he does not wish to press the present Original Application any further and seeks liberty to avail an appropriate remedy, including filing a fresh Original Application, in accordance with law.
In view of the statement made by learned counsel for the applicant, the present Original Application is dismissed as not pressed, with liberty to the applicant to file a fresh Original Application, if so advised, in accordance with law.
No order as to costs. All pending Misc. Applications, if any, shall also stand disposed of accordingly.