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Judgment
Anoop Chitkara, J
The petitioner, aggrieved by non-granting of stay by learned Divisional Commission, has come up before this Court, on the limited grounds that the impugned suspension order dated 2.5.2020 (Annexure P-3), be stayed and the Divisional Commissioner be directed to decide the appeal in a time bound manner.
Notice. Ms. Ritta Goswami, learned Additional Advocate General, waives service and accepts notice on behalf of the respondents/State.
The nature of order we propose to pass would not require any reply. Given the factual matrix of the case, the present writ petition is disposed of by directing the Divisional Commissioner to decide the appeal within two weeks from today. We further permit the petitioner to file a fresh application, if not already filed, for stay before learned Divisional Commissioner. In case, the petitioner files such application, learned Divisional Commissioner, shall take decision thereupon at the earliest. Liberty reserved to the petitioner to approach this Court for redressal of his grievances, if any. Pending miscellaneous application(s), if any, also stand disposed of.
The Court Master to supply authenticated copy of the order to the parties, if they ask for the same.