Madhya Pradesh High Court
Raghu Nanda Prasad vs Food Corporation Of India on 26 November, 2012
Raghu Nandan Prasad Vs. Food Corporation of India & Ors.
Writ Petition No. 19844 / 2012
26.11.2012:
Smt. Ranno Rajak, learned counsel for the petitioner. Petitioner has filed this writ petition challenging the order of punishment Annexure P-9 dated 26.10.2012 by which a sum of Rs.1,61,657/- is proposed to be recovered from the petitioner on equal 16 installments.
Records indicate that against the order of punishment petitioner has already preferred an appeal before the competent authority vide Annexure P-10 and therefore, prays for interference into the matter.
At this stage when appeal is pending for consideration before the competent authority, it is directed that on petitioner's filing a certified copy of this order before the competent authority, the said authority shall decide the appeal in accordance to law within the statutory period prescribed and till the appeal is not decided representation in pursuance to impugned punishment shall be kept in abeyance.
With the aforesaid the petition stands disposed of. Certified copy as per rules.
(Rajendra Menon) Judge ss/-