N R SUTHAN Vs. DEPUTY INSPECTOR GENERAL

JUDGEMENT

(1.) Against the order of punishment in disciplinary proceedings, the petitioners filed Exts.P3 and P4 revision petitions before the 3rd respondent. The petitioners seek disposal of Exts.P3 and P4 revision petitions expeditiously.

(2.) The learned Assistant Solicitor General points out that the 3rd respondent is not the authority competent to consider Exts.P3 and P4 and the authority competent is the Inspector General (South Sector). It is also submitted that Exts.P3 and P4 have already been transmitted to the Inspector General (South Sector).

(3.) Having heard both sides, I dispose of this writ petition with a direction to the Inspector General (South Sector) of the CISF to consider and pass orders on Exts.P3 and P4 revision petitions, as expeditiously as possible, at any rate, two months from the date of receipt of a certified copy of this judgment after affording an opportunity of being heard to the petitioners.