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Judgment
Sathish Ninan, J.
The petitioner is working as a Special Assistant in 1st respondent Corporation. On availing Leave Without Allowances he went abroad for employment. Though he was required to rejoin duty, he was unable to due to ill health. The petitioner was, as per Ext P9 order, removed from service. Challenging the order, petitioner has preferred Ext P11 appeal before the 2nd respondent. On these contentions the petitioner seeks for an expeditious disposal of the appeal.
Having heard the counsel on either side, without expressing anything on merits, the Writ Petition is disposed of directing the 2nd respondent to consider and pass appropriate orders on Ext P11 appeal as expeditiously as possible and at any rate within a period of one month from the date of receipt of a copy of this judgment. Petitioner may be afforded an opportunity of hearing before passing the order.