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)