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Judgment
M.A. No. 5117/2026
By way of the present M.A., the applicant seeks certain exemptions.
The M.A. is allowed subject to just exceptions.
O.A. No. 3954/2026
In the present O.A., the applicant is aggrieved by the showcause notice dated 08.05.2026 (Annexure A-1) and the subsequent order dated 17.06.2026 (Annexure A-2) passed by the respondents.
Mr. M.D. Jangra, learned counsel for the applicant submits that vide the impugned order dated 17.06.2026, the contractual employment of the applicant has been terminated without holding any inquiry and the same is a stigmatic one. He further submits that aggrieved by the impugned order passed by the respondents, the applicant has preferred an appeal (Annexure A-5) dated 26.06.2026 which is still pending consideration of the respondents.
Issue notice to the respondents. Mr. Kartikay Yadav, learned counsel, who appears on advance service, accepts notice.
In the facts and circumstances of the case, without going into the merits of the case and with the consent of the learned counsels for the parties, the O.A. is disposed of with a direction to the respondents to consider the applicant's aforesaid appeal (Annexure A-5) and dispose of the same by passing a reasoned and speaking order, as expeditiously as possible and preferably within four weeks' from the date of receipt of a certified copy of this order.
The O.A. stands disposed of in the aforesaid terms.
There shall be no order as to costs.