SUMAN PAUL Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE petitioners have approached this Court with the following prayers :

(2.) THE learned counsel for the petitioners submits that similar issue, as projected by the petitioners in the writ petition, came to be considered by this Court, which culminated in Ext.P7 judgment, though the same deals with some other aspects as well. Reliance is also sought to be placed on Ext.P6 Government Order. The learned counsel submits that the grievance of the petitioners will stand redressed, if Exts.P8 and P9 preferred by the petitioners before the second respondent are caused to be considered and disposed of in the light of the observations made by this Court in Ext.P7 judgment and Ext.P6 Government Order.

(3.) CONSIDERING the limited nature of the relief sought for, this Court does not find it necessary to go into the merits of the case or to issue notice to the fourth respondent for the time being. The writ petition is disposed of, directing the second respondent to consider Exts.P8 and P9 in the light of Ext.P7 judgment and also Ext.P6 Government Order and pass appropriate orders after giving an opportunity of hearing to the petitioners and the fourth respondent, at the earliest and at any rate, within three months from the date of receipt of a copy of this judgment. The petitioner shall produce a copy of this judgment along with a copy of the writ petition before the second respondent for further steps.