SREELEKHA Vs. DIRECTOR OF PUBLIC INSTRUCTION

JUDGEMENT

(1.) THE petitioner has approached this court with the following prayers:

(2.) THE learned counsel for the petitioner submits that the grievance has already been projected in Ext.P3 representation, which is pending consideration before the first respondent. It is stated that petitioner will be satisfied if a direction is given to the first respondent to have Ext.P3 considered and disposed of within a reasonable time