LALITA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner had earlier approached this Court by filing Civil Writ Petition No.3096 of 2005 so as to impugn the order dated 3.2.2005 (appended to the present writ petition as Annexure P-13). The aforesaid writ petition was disposed of by an order dated 25.2.2005, whereby the petitioner was relegated to his remedy of appeal under the provisions of the Punjab Civil Service (Punishment and Appeal) Rules, 1970.

(2.) Learned counsel for the petitioner states, that in terms of the order dated 25.2.2005 passed in Civil Writ Petition No.3096 of 2005, the petitioner preferred an appeal on 7.3.2005, which was again despatched to the appellate authority through registered post, on 9.3.2005. The contention of the learned counsel for the petitioner is, that despite the fact that the petitioner preferred an appeal against the order dated 3.2.2005 as far back as CWP No.8853 of 2006 Page numbers in March, 2005, no decision has been taken thereon by the appellate authority. Notice of motion.

(3.) On our asking, Mr. Ashok Aggarwal, Additional Advocate General, Punjab, accepts notice on behalf of the respondents. Learned counsel for the respondents states, that he has no objection to the disposal of the instant writ petition with a direction to the appellate authority, requiring him to take a final decision on the appeal preferred by the petitioner on 7.3.2005 (Annexure P-14), within a specified time.