J.S.Khehar, J. - (1.)THE petitioner has invited our attention to the impugned order dated 23.02.2007. He has also acknowledged, that a remedy of statutory appeal is available to the petitioner against the aforestated order. A perusal of the pleadings of the instant writ petition reveals, that an appeal was actually preferred by the petitioner against the impugned order dated 23.02.2007 on 06.03.2007 (Annexure P/3). THE grievance of the petitioner is, that he had approached this Court on account of the fact, that the appellate authority is not finally disposing the appeal preferred by the petitioner.
(2.)THE appeal under reference was filed only on 06.03.2007 i.e. just about a week before the filing of the instant writ petition. THE petitioner has approached this Court in undue haste. All the same, in the peculiar circumstances of the case, we consider it just and appropriate to dispose of the instant writ petition, with a direction to the appellate authority to take a final decision on the appeal preferred by the petitioner on 06.03.2007 (Annexure P/3) by passing a well reasoned speaking order, within two months from the date of receipt of a certified copy of this order. Disposed of accordingly. Order dasti, on payment of usual charges.