VISHNU R.NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners were appointed as primary school teacher in the 5th respondent school. But, their approvals of appointment were declined by the 4th respondent. The 3rd respondent confirmed the rejection orders. The revision appeals filed before the 2nd respondent also were declined. In the said circumstances, the manager has preferred Ext.P18 combined revision petition before the 1st respondent. He also submitted Ext.P19 reminder. The petitioners seek for an expeditious consideration of Exts.P18 and P19 by the 1st respondent.

(2.) Heard the learned counsel for the petitioner and the learned Senior Government Pleader for the respondents 1 to 4. In view of the relief that I propose to pass, I dispense with notice to the respondents 5 to 7.

(3.) The learned counsel for the petitioner reiterated the contentions pleaded in the writ petition. He prayed that the 1 st respondent may be directed to consider and dispose of Exts.P18 and P19 within a time frame. The learned Government Pleader did not object to the prayer for an expeditious consideration of Exts.P18 and P19.