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Judgment
R.N. Singh, Member (J)
In the present OA, the primary grievance of the applicant is that the applicant on being dismissed by the respondents vide their order dated 30.09.2020 (Annexure A-1) has preferred a statutory appeal dated 13.10.2020 (Annexure A-2), however, the said appeal has not been considered and disposed of till date.
Sh. Sourabh Ahuja, learned counsel for the applicant submits that as per the instructions contained in the Standing Order of the Delhi Police, the said statutory appeal was required to be considered and disposed of by the competent authority within a period of three months of receipt of such appeal.
Issue notice. Learned proxy counsel Sh. Saksham Ahuja on behalf of Ms. Esha Mazumdar, learned counsel for the respondents, accepts notice on advance service.
In the facts and circumstances, without going into the merits of the claim of the applicant, the present OA is disposed of with direction to respondent no. 2 i.e. Joint Commissioner of Police to consider the applicant's aforesaid appeal (Annexure A-2) and dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within eight weeks from the date of receipt of copy of this order.
No costs.