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Judgment
4 paragraphs · 179 wordsJustice Kurian Joseph, C.J.—The writ petition is filed with the following prayer:
i. That the respondents may kindly be directed to place on record the order dated 17.7.1992 passed by the disciplinary authority and the order dated 16.12.1992 passed by the appellate authority and thereafter the same may kindly be quashed and set aside.
The petitioner prays for an opportunity to make a representation before the 1st respondent. It is also submitted that in case of several similarly situated persons, even after long delay, after condoning their short lapses, they have been re-engaged in service, if that be so, similar treatment shall also be extended to the petitioner herein also. In the event of the petitioner filing a representation before the 1st respondent within a period of one month from today, the same be duly considered by the 1st respondent without discriminating the petitioner and appropriate action in accordance with law, equity and justice, will be taken within another two months.
With the above observations, the writ petition stands disposed of, so also the pending application(s), if any.