MANOHAR LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On account of the petitioner's conviction, he was dismissed from service, by an order dated 7.9.2006. As against the aforesaid order dated 7.9.2006, the petitioner is stated to have preferred an appeal dated 3.10.2006 (Annexure P-4).

(2.) It is the contention of the learned counsel for the petitioner, that the petitioner will be satisfied, if the instant writ petition is disposed of with a direction to the Appellate Authority to take a final decision on the appeal, expeditiously.

(3.) In view of the limited prayer made by the learned counsel for the petitioner, we consider it just and appropriate, to dispose of the instant writ petition, by directing the Appellate Authority to take a final decision on the appeal preferred by the petitioner on 3.10.2006 (Annexure P-4) by passing a well reasoned speaking order, within three months from the date of receipt of a certified copy of this order. Disposed of accordingly. Order dasti on payment of usual charges.