J.S.KHEHAR, J. - (1.) (Oral)
(2.) THE impugned order dated 7.4.2006 (Annexure P-6) has been passed by the punishing authority under the provisions of the Punjab Civil Services (Punishment and Appeal) Rules, 1970. THE aforesaid order is appealable. In view of the above, learned counsel for the petitioner states that the petitioner may be permitted to withdraw the instant writ petition so as to enable him to prefer an appeal. Notice of motion. On our asking, Mr.B.S.Chahal, Assistant Advocate General, Punjab accepts notice on behalf of respondent Nos.1 to 3. Learned counsel for the respondents states that he has no objection to the prayer made by learned counsel for the petitioner. He further acknowledges that the appeal, if any, preferred by the petitioner within two weeks from today, shall be decided on merits. In view of the above, the instant writ petition is dismissed as withdrawn with liberty to the petitioner to seek his appellate remedy under the CWP No.7335 of 2006 [2] provisions of 1970 Rules. In case, the petitioner prefers the appeal against the impugned order dated 7.4.2006 within two weeks from today, the respondents shall not reject the same on the ground of limitation.;