WPSS/202/2021
2021 Latest Caselaw 5182 UK

                     Office Notes, reports,
SL.                 orders or proceedings or
          Date                                               COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      16.12.2021
                                                WPSS No. 202 of 2021
                                                Hon'ble Sharad Kumar Sharma, J.

Mr. I.P. Gairola, Advocate, for the petitioner.

Mrs. Indu Sharma, Brief Holder, for the State.

The learned counsel for the petitioner, in the Urgency Application No. IA/3/2021, has submitted that as against the impugned order, which is under challenge in the present writ petition, he has preferred an Appeal on 09.12.2020, which is pending consideration before the Appellate Authority, that may be directed to be considered and decided within a time frame.

Considering the pleadings made in para 4 of the Urgency Application, the writ petition is disposed of with a direction to the Appellate Authority, to decide the Appeal of the petitioner, which has been preferred by him on 09.12.2020, within a period of three months from the date of production of the certified copy of this judgment. The Appeal would be decided by an Officer superior to the Officer, who has passed the impugned order.

Subject to above observations, the writ petition would stand disposed of.

Pending applications, if any, would stand disposed of accordingly.

(Sharad Kumar Sharma, J.) 16.12.2021 Mahinder/