- (1.) Heard.
(2.) It is submitted that the appeal was filed before the appellate authority-respondent no. 3-Chairman, Coal India Ltd. by the petitioner on 18.5.2004 but he has not received any order thereon in spite of requests for disposal of the same. It is further submitted that paragraphs 11 and 12 of the writ petition, in which such statements have been made, have not been denied in paragraph 22 of the counter affidavit filed by the respondents. No one appears on behalf of the respondents. In the circumstances, petitioner is permitted to send a copy of Memo of Appeal afresh before respondent no. 3 along with a copy of this order. If the appeal filed by the petitioner was already disposed of, the order thereon should be communicated to him. If no order was passed on such appeal, the appellate authority will dispose of the appeal in accordance with law, as early as possible and preferably within six weeks from the date of receipt of a copy of Memo of Appeal afresh along with a copy of this order.
(3.) It is further submitted by the counsel for the petitioner that under the order of punishment under appeal, petitioner was reverted and no order was passed that petitioner will not get subsistence allowance. It is further submitted that for two months, subsistence allowance has not been paid. In the circumstances, petitioner is given liberty to make a representation for payment of subsistence allowance before the appropriate authority. If such claim is payable, he should be paid. If such claim/part of it is not payable, reasons thereof should be communicated to the petitioner. This exercise should be completed within six weeks from the date of receipt of such representation.;