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Judgment
Sanjeev Sachdeva, J
Issue notice. Notice is accepted by learned counsel appearing for the respondents.
Petitioner seeks a direction to the Board to decide the original application filed by the petitioner expeditiously in a time bound manner. Learned counsel for the petitioner submits that the case of the petitioner though is of termination, however, the same is now tagged along with promotion and other miscellaneous matters and as such the hearing is not happening.
It is observed that the next date before the Tribunal is 06.10.2022. We direct the petitioner to mention before the Tribunal on the said date for an expeditious disposal of his petition. In case such a request is made the Tribunal shall sympathetically consider the same keeping in view the existing board position.
The petition is accordingly disposed of in the above terms.
Order dasti under the signature of the Court Master.