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Judgment
Rajiv Sharma, J.—Disciplinary proceedings were initiated against the Petitioner under Rule-14 of the CCS (CCA) Rules, 1965. Inquiry Officer was appointed. He submitted the report to the disciplinary authority. The disciplinary authority has imposed the penalty of recovery of Rs. 25,000/- upon the Petitioner vide office order dated 18.08.2006 (Annexure A-12). Petitioner has not preferred any appeal against the order of imposition of penalty dated 18.08.2006 (Annexure A-12) before the appellate authority.
Consequently, the Petitioner is permitted to file an appeal against the office order dated 18.08.2006 (Annexure A-12) before the appellate authority within a period of three weeks from today. Thereafter, the same shall be decided by the appellate authority on its own merits without being influenced by the delay and laches, within a further period of eight weeks by passing a speaking/detailed order. The interim order dated 25.08.2006 shall continue till the disposal of appeal.
With the aforesaid observations/directions, the petition stands disposed of, so also the pending application(s), if any. No. costs.