K PRAKASH Vs. STATE INSTITUTE OF ENCYCLOPEDIC

JUDGEMENT

(1.) 1. This writ petition is filed seeking the following reliefs:

(2.) As far as the first relief is concerned, the petitioners themselves admit that Ext. P4(a) seniority list has been subsequently revised and promotions have been effected in accordance with the revised seniority list. The revised seniority list is not under challenge before me. Therefore, the first prayer has become infructuous. Regarding the second prayer, the same is a very general prayer without reference to any of the petitioners or any of the vacancies which have arisen. After arguing for some time, learned counsel for the petitioners submits that for the present, the petitioners would be satisfied with a direction to respondents 1 and 3 to consider and pass orders on Exts. P6, P7 and P8 representations.

(3.) Taking into account the facts and circumstances of the case, I direct the 1st respondent to consider and pass appropriate orders on Exts. P6, P7 and P8 representations as expeditiously as possible at any rate within two months from the date of receipt of a copy of this judgment. The writ petition is disposed of as above.