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Judgment
The petitioner in his petition has made following prayers:
a)To command the respondents to forthwith reinstate the petitioner in service with all consequential benefits including arrears of pay, pay fixation, seniority etc and his suspension, if any, be treated as spent duty for all purposes.
b)To quash the impugned order dated 24.07.2021 of removal from service passed arbitrarily with malafide intentions.
Learned counsel for the petitioner submits that against the appellate Order dated 20.12.2022, the petitioner has filed a revision petition dated 27.01.2023, however, till date the said revision petition has not been decided by the respondents.
We hereby dispose of the present petition directing the respondents to take final decision on the revision petition dated 27.01.2023 within four weeks and the decision so taken shall be communicated to the petitioner within one week thereafter.
Needless to say that if the petitioner still feels aggrieved by the decision so taken, he may challenge the same before the appropriate forum.
The petition is accordingly disposed of.