Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is a collection Amin. He has instituted this writ proceeding for a direction to the second respondent-Collector, district Gautam Budh Nagar to decide his appeal within a stipulated time.
(2.) Essential facts are that petitioner was initially appointed as collection Amin in the year 1997. While he was posted at Dadri, district Gautam Budh Nagar, he was placed under suspension on 10.1.2001 and disciplinary proceedings was initiated against him. Charge sheet was served upon him on 10.2.2001 and after completion of the disciplinary proceedings, major punishment was imposed on him of withholding three annual increments permanently and it was also provided that he would not be paid any salary during the suspension period. Services of the petitioner are governed under statutory Rule namely U.P. Collection Amin's Service Rules,1974. The petitioner preferred an appeal under rule 11 of the U.P. Govt. Servant (Discipline and Appeal) Rules,1999, before the second respondent on 25.7.2001. Grievance of the petitioner is that in spite of several applications for disposal of his appeal, the same is still pending before the second respondent.
(3.) Learned counsel for the petitioner submits that there is no justifiable reason for keeping his appeal pending for the last more than 15 years and he has placed reliance upon judgment of this Court in the case of Tilakdhari Ram v. State of U.P. and others, (Writ Petition No. 49235 of 2015, decided on 1.9.2015).;