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Judgment
Vipin Sanghi, CJ
The petitioner has preferred the present writ petition to assail his suspension vide order dated 25.10.2021. The petitioner was suspended in contemplation of an enquiry.
Learned counsel for the petitioner states that the enquiry has been concluded, and the petitioner has made his representation, in response to the enquiry report, on 18.07.2022. The Disciplinary Authority has, however, not passed the final order. In the meantime, the petitioner has superannuated on 31.07.2022.
Learned counsel for the petitioner also states that the petitioner’s subsistence allowance for five months is outstanding. If that be the case, respondents should look into the matter and pay the outstanding subsistence allowance to the petitioner within six weeks.
In the light of the aforesaid, this writ petition has become infructuous and is disposed of as such.
The respondents shall endeavour to pass the final order in the next four weeks.
In sequel thereto, all pending applications stand disposed of.