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Bir Singh vs State of H.P. and Others

High Court Of Himachal Pradesh · Decided on 7 September 2011 · Citation: (2011) 09 SHI CK 0329

HON’BLE JUDGES
Kurian Joseph, C.J · Rajiv Sharma, J
CASE NUMBER
CWP No. 6112 of 2011
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Judgment

2 paragraphs · 127 words

Rajiv Sharma, J.—Petitioner has already filed an appeal against the suspension order vide Annexure P-10 on 7.11.2010. Till date the same has not been decided by the Deputy Director Elementary Education. A legal notice was also served on the Deputy Director Elementary Education on 5.12.2009.6p

2.

Consequently, the present petition is disposed of with the direction to Respondent No. 3 to decide the appeal preferred by the Petitioner, vide Annexure P-10, within a period of six weeks after the production of certified copy of this judgment by the Petitioner, by passing a speaking order as well as on the basis of Rule 10(5)(c), (6) and (7) of the Central Civil Services (Classification, Control and Appeal) Rules, 1965. Pending application(s), if any, also stand disposed of. No costs.