E K NARAYANAN Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-005607-005608 / 2018
Diary number: 11574 / 2017
Advocates: USHA NANDINI. V Vs
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 5607-5608 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOS. 14974-14975 OF 2017]
E K NARAYANAN Appellant (s) VERSUS
UNION OF INDIA & ORS. Respondent(s) J U D G M E N T
KURIAN, J. 1. Leave granted. 2. The appellant is before this Court, aggrieved by the disciplinary proceedings initiated against him. Ms. Kiran Suri, learned senior counsel appearing for the respondent – Union of India, has brought to our notice that the disciplinary proceedings have been concluded, imposing a penalty of withholding 15% of the monthly pension of the appellant for a period of one year. 3. In the above circumstances, these appeals are disposed of without prejudice to the liberty available to the appellant to pursue his remedies in accordance with law.
No costs. .......................J.
[ KURIAN JOSEPH ] .......................J.
[ MOHAN M. SHANTANAGOUDAR ] New Delhi; May 16, 2018.
ITEM NO.41 COURT NO.5 SECTION XI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 14974-14975/2017 (Arising out of impugned final judgment and order dated 15-06-2016 in OPCAT No. 131/2016 21-12-2016 in RP No. 853/2016 21-12-2016 in OPCAT No. 131/2016 passed by the High Court Of Kerala At Ernakulam) E K NARAYANAN Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) Date : 16-05-2018 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Ms. Usha Nandini. V, AOR
Mr. Biju P. Raman, Adv. Mr. M. S. Vishnu Sankar, Adv. Mr. Athira G. Nair, Adv.
For Respondent(s) Ms. Kiran Suri, Sr. Adv.
Mr. Vijay Prakash, Adv. Ms. Sakshi Kakkar, Adv. Mr. Arvind Kumar Sharma, Adv.
Mr. Gurmeet Singh Makker, AOR UPON hearing the counsel the Court made the following O R D E R
Leave granted. The appeals are disposed of in terms of the signed
non-reportable Judgment. Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)