J.S.Khehar, J. - (1.) (oral)
(2.) THE petitioner claims disability pension. THE claim of the petitioner was considered by the competent authority after the petitioner was examined by the Medical Board and his claim for disability pension was declined by an order dated 23.3.2005. A perusal of the aforesaid order reveals that an appeal is competent therefrom. In compliance with the liberty granted to the petitioner in the order dated 23.3.2005, the petitioner preferred an appeal dated 23.4.2005. The solitary contention of the learned counsel for the petitioner is that the appeal preferred by the petitioner on 23.4.2005 (Annexure P4) has not been disposed of by the competent authority. 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 consider and dispose of the appeal preferred by the petitioner on CWP NO. 3828 OF 2006 2 23.4.2005 (Annexure P4) by passing a well reasoned speaking order, as expeditiously as possible. Disposed of accordingly. Order dasti on payment of usual charges.;