MARY SALIAN SOCIETY Vs. PAVITHRA KUMARI

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant at length.

(2.) We are not inclined to interfere with the impugned order.

(3.) At this stage, the learned counsel for the appellant submits that the learned Single Judge directed the Educational Appellate Tribunal (for short, 'the Tribunal') to dispose of the appeal within a stipulated period of one year from the date of receipt of certified copy of the order. He further submits that presently the Tribunal is disposing the appeals expeditiously. As pleadings are complete and even the core issue which may fall for consideration of the Tribunal is also referred in the order passed by the learned Single Judge, it may not be necessary for the parties to wait for a period of one year. Thus, the learned counsel for the appellant submits that in the interest of both the parties, the period for deciding the appeal be curtailed and let minimum period be fixed for deciding the appeal. The learned counsel for respondent No.1 submits that he has no objection for disposal of the appeal expeditiously.