ROOBINA NHARAKKAD Vs. ASSISTANT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The first petitioner was appointed as Lower Primary School Assistant in A.M.U.P. School, Kanmanam on 4.2.2008 by the second petitioner Manager as per Exhibit P1 order of appointment. As per Exhibit P3 order dated 1.2.2008, the Assistant Educational Officer rejected the proposal for approval of appointment of the first petitioner. The Manager filed an appeal challenging Exhibit P3 order before the Director of Public Instruction which was dismissed as per Exhibit P4 order dated 19.3.2010. Challenging Exhibit P4 order, the Manager filed Exhibit P6 revision dated 8.4.2010 before the Government. Exhibit P6 is pending disposal.

(2.) Though several reliefs are claimed in the Writ Petition, the learned counsel for the petitioners submitted that for the time being, it would be sufficient, if the Government is directed to be dispose of Exhibit P6 revision, expeditiously.

(3.) In the facts and circumstances of the case, the Writ Petition is disposed of as follows : The fourth respondent shall consider and dispose of Exhibit P6 revision dated 8.4.2010 submitted by the Manager, as expeditiously as possible and at any rate, within a period of three months from the date of receipt of a copy of the judgment, after affording an opportunity of being heard to the petitioners. The petitioners shall produce a copy of the Writ Petition and certified copy of the judgment before the fourth respondent.