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Judgment
4 paragraphs · 245 wordsR.N. Singh, Member (J)
The present Application has been filed by the applicant against the order of punishment dated 27.11.2019 (Annexure A/3).
Mr. Singal, learned counsel for applicant, submits that the applicant, aggrieved of the aforesaid punishment order dated 27.11.2019 has preferred a statutory appeal dated 20.12.2019 (Annexure A/7). He further adds that in spite of lapse of more than 8 months the aforesaid appeal is still lying pending consideration of the respondents. Learned counsel for the applicant further submits that the applicant has served a copy of the O.A. on the respondents through their standing counsel. However, in spite of advance service, there is no appearance on behalf of the respondents. Learned counsel for the applicant further submits that the applicant shall be satisfied if the present OA is disposed of at this very stage with a direction to the respondents to consider the aforesaid appeal of the applicant dated 20.12.2019 (Annexure A/7) and to dispose of the same by passing a reasoned and speaking order in a time bound manner.
In view of the aforesaid, without going into the merit of the claim of the applicant, we dispose of the present OA with a direction to the respondents to consider the applicant's aforesaid appeal (Annexure A/7) and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within eight weeks of receipt of a copy of this Order. No cost.