SHIBU GEORGE Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) THE reliefs prayed for by the petitioner in the Writ Petition are the following :

(2.) THE learned Government Pleader submitted that the first respondent heard the parties in Exhibit P7 appeal and orders were reserved. It is stated that Exhibit P7 appeal was filed against Exhibits P5 and P6 orders. THErefore, when Exhibit P7 appeal is pending, it is not necessary and proper to entertain the attack on Exhibits P5 and P6. THE learned Government Pleader having stated that Exhibit P7 appeal was heard and orders were reserved, it is sufficient, if the Writ Petition is disposed of directing the first respondent to dispose of Exhibit P7 appeal within a period of one month. Accordingly, there will be a direction to the first respondent to dispose of Exhibit P7 appeal within a period of one month from the date of receipt of a copy of the judgment.