N.NATARAJAN Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

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

(2.) DESPITE the completion of service of notice, there is no representation for the second and third respondents.

(3.) CONSIDERING the limited extent of relief sought for by the petitioner to cause Ext.P5 and P6 to be considered and finalised in the light of Ext.P1, the first respondent is directed to consider Ext.P5 & P6 in the light of Ext.P1 and such other materials, if any, to be produced by the parties concerned, after giving an opportunity of hearing to the petitioner and also to the respondents 2 and 3. This shall be finalised at the earliest, at any rate, within 'two 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 first respondent for further steps.