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Judgment
Petitioner, working as Assistant Lineman in respondent department, placed under suspension, vide Government order no.82-PW(Hyd) of 2017
dated 20th May 2017, was reinstated with a condition that period of suspension would be decided separately. As a consequence of which, Chief
Engineer, Public Health Engineering Department, Kashmir - respondent no.2 herein, is stated to have vide letter dated 21st August 2017
(Annexure F to writ petition), requested Commissioner/ Secretary to Government, PHE, I&FC - respondent no.1 herein, for settlement of
suspension period of petitioner. The decision, according to petitioner, is yet to be taken, forcing him to approach this Court with instant writ
petition.
Learned counsel for petitioner, after arguing for a while, states that petitioner would feel contented if writ petition is disposed of and respondent
no.1 directed to consider the case of petitioner in light of letter dated 21st August 2017 (Annexure F to writ petition) and take a decision in the
matter within fixed timeframe.
Writ petition, given case set up coupled with stand taken by learned counsel for petitioner, is disposed of with a direction to respondent no.1 to
accord consideration to the petitioner''s case and take a decision in the matter in light of letter dated 21st August 2017 (Annexure F to writ
petition) of course rules, governing the field. Let such consideration be accorded and decision taken within a period of four weeks from the date
certified copy of this order along with complete set of paper book is served upon respondents. Disposed of.