G PALANI Vs. CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) BY consent of either side, the writ petition itself is taken up for final disposal.

(2.) THIS writ petition has been filed for a direction forbearing the respondents from effecting recovery from the salary of the petitioner pursuant to the orders of the 2nd respondent dated 28. 6. 2006, 12. 7. 2006 and 06. 07. 2006.

(3.) ADMITTEDLY the petitioner has filed appeals and also filed stay petitions before the first respondent against the orders of recovery passed by the second respondent. In the circumstances I am of the considered view that the appellate authority should be directed to dispose of the appeals within a stipulated time.