ASHOK Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) The grievance expressed by the petitioner in this petition is that Appeal No. 31/2006 (Ashok Sambhaji Shirphule Vs. Chief Executive Officer, Nanded) filed by the petitioner under Sec. 13(e) of Maharashtra Zilla Parishad (Discipline and Appeal) Rules, 1964, has not been decided by Additional Commissioner, Aurangabad and the said appeal is pending. In view of the limited relief, which the petitioner has sought for, i.e. issuance of direction to the Additional Commissioner, Aurangabad to decide the aforesaid appeal, we deem it appropriate to decide this petition finally at the stage of admission.

(3.) The petitioner in this petition has averred that he had filed Appeal No. 31/2006 before the Additional Commissioner, Aurangabad on 30.10.2006 under Rule 13(e) of the Maharashtra Zilla Parishad (Discipline and Appeal) Rules, 1964 and the Additional Commissioner has not as yet decided the appeal. Learned AGP appearing on behalf of Additional Commissioner, Aurangabad states that the aforesaid appeal would be decided in accordance with law. According to us, since the appeal is pending for more than a year, it would be appropriate if certain time, during which the appeal should be decided, is specified.