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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.