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Judgment
By way of the present writ petition, petitioner has challenged the orders dated 25.04.2015 and 26.06.2015 passed by the respondent No.2.
From the perusal of the record, this Court finds that the petitioner has already preferred an appeal before the Appellate Authority, which has been annexed to the writ petition by the petitioner as Annexure 12.
This Court is of the considered opinion that the petitioner cannot avail two remedies simultaneously. Hence, keeping in view the fact that petitioner's appeal is still pending, this Court does not want to exercise its extra ordinary jurisdiction under Article 226 /227 of the Constitution of India.
Hence, the present petition is dismissed as not maintainable.
However, it is directed that Appellate Authority shall decide the petitioner's appeal within a period of six weeks from the date of receipt of certified copy of this order.
Needless to observe that this Court has not pronounced anything on merit of the case and the petitioner shall always have a right to take appropriate remedies, against the order passed in his appeal aforesaid, if occasion so arises.
With these observations, the writ petition is dismissed.