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Judgment
Sanjeev Sachdeva, J
Petitioner seeks a direction to the respondents to consider the appeal filed by the petitioner on 17.10.2023 against the order dated 07.10.2023.
By order dated 07.10.2023, respondents have directed that petitioner shall be invalidated from service within one month from the said order unless he inter alia files a petition against the Medical Board.
Learned counsel for the petitioner submits that impugning the findings of the Medical Board an appeal has already been filed and as per his instructions, is under consideration of the competent authority.
Learned counsel for the respondents submits that order dated 07.10.2023 permitted the petitioner to file an appeal and stated that the said order would come into the effect unless he were to file an appeal within the stipulated period and since he has filed the appeal, said order would be given effect only after the appeal is decided and in case it is decided against the petitioner.
In view of the above, respondents are directed to dispose of the appeal of the petitioner in accordance with law and till the time the appeal is decided, petitioner be not invalidated and further process of invalidation, if any, be taken only after the appeal is disposed of.
Needless to state, it would be open to the petitioner to take his remedies in accordance with law in case he is aggrieved by any order passed in the appeal.
Petition is disposed of in the above terms.
Order Dasti under the signatures of the Court Master.