SATISH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the order dt. 6/9/2016, whereby the Disciplinary Authority has imposed penalty of dismissal from service after holding the regular Departmental enquiry under Rule 16 of CCA Rules, 1958.

(2.) Learned counsel for the petitioner while making submissions, submitted that petitioner has approached the Appellate Authority by filing appeal in the month of October, 2018 and the said appeal has not been decided so far by the Principle Secretary, Medical and Health Department, Government of Rajasthan, Jaipur.

(3.) Counsel submitted that the petitioner may be given liberty to approach the Appellate Authority and he should be directed to decide the appeal in expeditious manner.