Oral Order:

1. On being mentioned by Sri D.N. Sharma, learned counsel for the applicant, this matter is being taken up today.

2. Shri D.N. Sharma, learned counsel appearing on behalf of the applicant submits that in connection with deposit of money in the accounts, a Memorandum of chargesheet No. F4-3/16-17/Bharalumukh/Discy/Mukul Deka dated 07.12.2017 was issued to the applicant. Enquiry has been conducted. On the basis of the finding of the enquiry, applicant’s services have been terminated vide order No. F4-3/16-17 /Bharalumukh/Discy/Mukul Deka dated 03.07.2019. The applicant made representation vide his appeal dated 19th August 2019. More than four months have since passed. However, his appeal has not been disposed of by the competent authority. Shri Sharma prays that atleast applicant’s pending appeal should be considered appropriately and disposed of within a reasonable time.

3. I have perused the papers and observed that the appellate authority has not disposed of the appeal of the applicant so far. Accordingly, I found that this is an appropriate case where the appellate authority can be directed to consider the appeal of the applicant and disposed of.

4. In view of the above, the appellate authority is hereby directed to dispose of the applicant’s pending appeal dated 19th August 2019 within a period of two months’ from the

date of receipt of this order. 5. Accordingly, O.A. stands disposed of at the admission stage. There shall be no order as to costs.