ARCHANA THOMAS Vs. ASSISTANT EDUCATIONAL OFFICER

JUDGEMENT

(1.) ADMIT .

(2.) THE learned Government Pleader takes notice for the respondents 1 to 4.

(3.) THE learned Government Pleader has given me a copy of letter No.B3/2769/12 dated 14.05.2013 of the second respondent and addressed to the third respondent. It is seen from the said letter that the second respondent has made certain clarifications as regards the fact situation as regards appointment and approval of the petitioner. The learned Government Pleader submits that the said letter is under consideration of the third respondent and that the third respondent would take appropriate decision in the matter. It is further submitted that petitioner can air her grievance if the decision of the third respondent goes against her.