MUYEEN ASMA Vs. OMBUDSMAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioners.

(2.) IN both the petitions, the petitioners have challenged the order dated 13.02.2014, passed by Ombudsman, Chitradurga Zilla Panchayath, Chitradurga, whereby, the petitioners have been directed to pay certain monies.

(3.) LEARNED counsel for the petitioners, states that now the Appellate authority, namely, all the three members are available for disposing of appeals and he prayed for direction to the Appellate Authority to dispose of their appeals within timeframe.