- (1.) Learned counsel for the petitioner submitted that suffice it will be for disposal of the present writ petition if a direction is given to the appellate authority before whom an order passed at Annexure-8 is challenged to dispose of Appeal at the earliest, within stipulated time, as given by this Court.
(2.) Learned counsel for the respondents submitted that they have no objection if a direction is given to respondent no. 2 to decide the appeal, preferred by the petitioner against the order at Annexure-8 to the memo of the present petition, and the same will be decided, in accordance with law, within stipulated time, as given by this Court.
(3.) In view of the aforesaid limited submissions and looking to the facts and circumstances of the case, it appears that the petitioner was a teaching staff of a school, referred to in the memo of the petition and he has been given chargesheet and punishment vide order at Annexure-8 to the memo of the present petition, against which a departmental appeal has been preferred by the petitioner before respondent no. 2. I therefore direct respondent no. 2 to decide the appeal, preferred by the petitioner, as expeditiously as possible and practicable, preferably within a period of eight weeks from the date of receipt of a copy of this order, in accordance with law, rules, regulations, Government policy and enforceable Government orders and after giving an adequate opportunity of being heard to the petitioner or to his representative.;