G. RAMA SHARMA Vs GOVT. OF A.P.
Bench: KURIAN JOSEPH,R. BANUMATHI
Case number: C.A. No.-001715-001715 / 2005
Diary number: 2957 / 2005
Advocates: CHANDRA PRAKASH Vs
T. V. RATNAM
Page 1
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1715 OF 2005
G. RAMA SHARMA Appellant(s) VERSUS
GOVT. OF A.P. & ANR. Respondent(s) J U D G M E N T
KURIAN, J. 1. The appellant has approached this Court, aggrieved by the disciplinary proceedings initiated against him, culminating in the termination from service. 2. Going by his age as of now, he has otherwise attained the age of superannuation. Therefore, the learned counsel for the appellant fairly submits that the question is only academic as of now since the appellant is not interested in pursuing the case for monetary benefits. 3. In that view of the matter, it is submitted that the civil appeal can be disposed of.
Ordered accordingly. .......................J.
[ KURIAN JOSEPH ]
.......................J. [ R. BANUMATHI ]
New Delhi; March 22, 2017.