(1.) PETITIONER was appointed as Arabic Teacher (PT) as per Ext.P1, order. The appointment was not approved and rejected by the 1st respondent as per Ext.P2 order. An appeal was preferred to the 2nd respondent which was rejected by Ext.P3, order. The management has preferred Ext.P4 representation before the 3rd respondent. Grievance of the petitioner is that the said representation is not so far disposed of, though 15 months have elapsed.
(2.) THE learned Government Pleader appearing for the respondents submits that petitioner has not preferred Ext.P4, representation, but it is preferred by the management. It is also submitted that Ext.P4, representation concerns not only the petitioner but other persons also and hence the relief if any, granted by this Court be confined to the case of the petitioner since others have not approached this Court with similar request.
(3.) SINCE only petitioner has come forward with such a request, there is no reason why I should direct early disposal of Ext.P4, representation as far as other persons referred to therein are concerned. By I make it clear that it is open to the authority concerned to dispose of the claim of others also as early as possible.