- (1.) Learned counsel for the petitioner has submitted that against the action, initiated by the respondents for conducting the departmental proceedings and imposing punishment, an appeal has been preferred before the Administrator of the Respondent No. 1. There are several procedural lapses in holding inquiry, which has been pointed out in the appeal and also the quantum of punishment is also under-challenge. The punishment is shockingly disproportionate and, therefore, the appeal ought to be decided by the Administrator of Respondent No. 1, as expeditiously as possible and practicable, within the stipulated time, given by this Court.
(2.) No body appears on behalf of the respondents, when the matter is called out.
(3.) In view of the above submissions made by the learned counsel for the petitioner and looking to Paragraph No. 11 of the counter- affidavit, filed on behalf of the respondents, it appears that the departmental appeal, preferred by the petitioner against the departmental inquiry and the order, passed by the disciplinary authority is pending before the Administrator of respondent No. 1.;