Punjab-Haryana High Court
S.I. Ajit Singh vs State Of Haryana And Others ... on 25 February, 2010
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
C.M. No. 2617 of 2010 &
CWP. No. 1909 of 2010
Date of Decision: 25.2.2010.
S.I. Ajit Singh --Petitioner
Versus
State of Haryana and others --Respondents
CORAM:- HON'BLE MR.JUSTICE PERMOD KOHLI.
Present:- Mr. Vikram Singh, Advocate for the petitioner.
***
PERMOD KOHLI.J (ORAL) C.M. No. 2617 of 2010 Application is allowed.
Annexure P-5 taken on record.
CWP No. 1909 of 2010 The petitioner has been ordered to be reverted vide the impugned order (Annexure P-3) on the basis of the departmental inquiry conducted against him. The petitioner has filed an appeal (Annexure P-4) before the competent Appellate Authority, which has not been disposed of till date.
In view of the above circumstances, this petition is disposed of with a direction to the Appellate Authority to decide the appeal preferred by the petitioner against the impugned order within a period of three months from the date certified copy of this order is served upon the Appellate Authority.
(PERMOD KOHLI) JUDGE 25.2.2010.
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