BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) :

(2.) LEARNED counsel for the respondents has invited our attention to the impugned order dated 17.2.2006 (Annexure P-7), which has been passed under the Punjab Civil Services (Punishment and Appeal) Rules, 1970. It is the contention of the learned counsel for the respondents that the impugned order dated 17.2.2006 is appealable. It is also submitted by the learned C.W.P.No.4101 of 2006 2 counsel for the respondents that in case the petitioner files an appeal against the impugned order dated 17.2.2006, within two weeks from today, the same shall be disposed of on merits, by the appellate authority. In view of the above, the instant writ petition is disposed of by relegating the petitioner to his appellate remedy. In case an appeal is preferred by the petitioner within two weeks from today, the same shall be disposed of on merits by the appellate authority, within three months from filing of the appeal, along with certified copy of this order. Order dasti on payment of usual charges.