- (1.) : Learned counsel appearing on behalf of the petitioner prays for quashing the order dated 28.1.2008 passed by Deputy Inspector General of Police, Kolhan Range, Chaibasa in the Departmental Proceeding, whereby the petitioner has been awarded dismissal from the service. In course of the argument, learned counsel submits that he has preferred departmental appeal before the Director General -cum -Inspector General of Police and the same is still pending. This Court is not inclined to go into the merit of the case at this stage, Accordingly this writ petition is dismissed. The petitioner is permitted to pursue his departmental appeal. The appellate authority is directed to expedite the petitioners appeal and pass an appropriate final order, preferably within a period of three months from the date of receipt/production of a copy of this order. This writ petition is, accordingly, disposed of.;