J.S.Khehar, J. - (1.) J.S.Khehar, J. On our asking, Mr. Ashok Aggarwal, Additional Advocate General, Punjab, accepts notice on behalf of the respondents.
(2.) The services of the petitioner were terminated by an order dated 6.6.2005 (Annexure P6), with effect from 7.1.2002. Dissatisfied with the aforesaid order, the petitioner claims to have filed a statutory appeal on 26.7.2005 (Annexure P8). It is the vehement contention of the learned counsel for the petitioner that no decision has been taken thereon till date. Learned counsel for the petitioner states that the petitioner will be satisfied if the instant writ petition is disposed of with a direction to the appellate authority, requiring it to take a final decision on the statutory appeal preferred by the petitioner.
(3.) Learned counsel for the respondents states that he has no objection to the disposal of the instant writ petition in terms of the prayer made by the learned counsel for the petitioner. In view of the above, without going into the merits of the claim raised by the petitioner, we consider it just and appropriate to dispose of the instant writ petition by directing the appellate authority to take a final decision on the appeal preferred by the petitioner on 26.7.2005 (Annexure P8) by passing a well reasoned speaking order within three months from the date of receipt of a certified copy of this order. In case no such appeal has been filed by the petitioner, he shall be informed, accordingly. Disposed of in the aforesaid terms.;