MURLIDHAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that the departmental appeal is pending before respondent no. 3 and as stated in the petition, appeal is preferred on 7th February, 2007 and therefore, direction may be given to respondent no. 3 to decide the appeal, preferred by the present petitioner, within stipulated time, in accordance with law, and after giving an adequate opportunity of being heard to the petitioner or to his representative.

(2.) I have heard learned counsel for the respondents, who has submitted that they have no much objection, if such a direction is given, but, if the appeal is already decided, then one more copy of that order passed by the respondents, shall be supplied to the petitioner.

(3.) In view of the aforesaid limited submission, I hereby, direct respondent no. 3 to hear and decide the appeal, preferred by the petitioner dated 7th February, 2007, in accordance with law and after giving adequate opportunity of being heard to the petitioner or to his representative, within a period of sixteen weeks from the date of receipt of a copy of an order of this Court. If the appeal is already decided by now, one more copy of the order, passed by the respondents, shall be supplied to the petitioner.