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Judgment
Anupinder Singh Grewal, J
The petitioner-herein is working with the respondent-Federation as an Accountant. A departmental enquiry was conducted and the punishing authority passed an order dated 09.07.2020 awarding the punishment of withholding of two annual grade increments with cumulative effect besides recovery of financial loss caused to Markfed (50%) along with interest. Aggrieved by the said order, on 09.07.2020 the petitioner filed a statutory appeal along with an application for stay of recovery which is pending.
The only grievance of the petitioner in the present petition is that neither the application for stay nor the statutory appeal has been decided since 01.10.2021. Counsel for the petitioner has relied upon the order passed by the Coordinate Bench of this Court in CWP-26550-2021 whereby petition was disposed of to decide the appeal within a period of six months.
The limited prayer made by learned counsel for the petitioner is for issuance of a direction to the concerned authority/appellate authority-herein to decide the statutory appeal preferred by the petitioner along with the application for stay in a time bound manner.
Without commenting on the merits of the case, the present writ petition is disposed off with a direction to the Appellate Authority, respondent No.1, to take a decision on the statutory appeal preferred by the petitioner within a period of 6 months from the date of receipt of certified copy of this order. It is further directed that no recovery from the salary of the petitioner shall be effected till a final decision is taken by the Appellate Authority on the stay application or the appeal itself.
Disposed of.