PRAMOD THAKUR @ PRAMOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Mrs. Choudhary, appearing for the petitioner submitted that though the petitioner has challenged the order dated 27/10.2008 in this writ petition, but against such order an appeal has also been preferred by the petitioner before the Inspector General, North Frontier, Indo Tibetan Border Police force, Seemadwar, Dehradun (Respondent No. 3) through registered cover dated 10.11.2003, but petitioner has not been received any order on the same till date and therefore, she confines her prayer for a direction for disposal of the appeal at an early date. Counsel for the respondents submitted that in the absence of instruction, he is not in a position to say whether such appeal has been received by the authority and/or whether the appeal has been disposed of till date or not.

(2.) In the circumstances, petitioner is permitted to file appeal afresh through speed post with A.D. before the respondent No. 3 along with a copy of the earlier appeal and copy of this order.

(3.) If any order has already been passed on the earlier appeal preferred by the petitioner, the same should be communicated to him. If no order has been passed in the earlier appeal, the respondent No. 3 will dispose of the same/or fresh appeal in accordance with law, as early as possible and preferably within three months form the date of receipt of fresh appeal.