KAMLESH MISHRA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This appeal arises from the order datd 8.11.2010, by which the writ petition preferred by the appellant has been dismissed by the learned Single Judge.

(3.) In view of the submissions made before us, we deem it appropriate to direct the respondent No. 2 to consider and decide the appeal preferred by the appellant expeditiously, preferably within a period of eight weeks from the date of production of certified copy of this order.