BASARIYA K Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a retrenched Arabic teacher of an aided school. She was relieved for want of vacancy in 2008. In June, 2010, a vacancy of Peon arose in the fourth respondent's school. THE petitioner staked a claim for that post. But, the fourth respondent Manager appointed the fifth respondent in that vacancy. According to the petitioner, the petitioner has preferential claim for appointment in that post. THErefore, the petitioner has filed Ext.P3 petition before the third respondent. THE petitioner now seeks a direction to the third respondent to consider and pass orders on Ext.P3 expeditiously.

(2.) I have heard the learned Government Pleader also. In the facts and circumstances of the case, I dispose of this writ petition with a direction to the third respondent to consider and pass orders on Ext.P3, after affording an opportunity of being heard to the petitioner, the fourth respondent and the fifth respondent as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a copy of this judgment.