M GANESAN Vs. DISTRICT ELEMENTARY EDUCATION OFFICER

JUDGEMENT

(1.) THE petitioner filed the original application in the year 1998. At the time of filing the original application the petitioner was 52 years old. While, he was serving as a Head Master in Thirupullani Panchayat Union School, he seeks the relief for promotion to the post of Middle School Head Master by setting aside the impugned proceedings passed by the first respondent District Elementary Education Officer. It is also not disputed by the petitioner counsel that an appeal is filed before the Director of Elementary Education on 12.08.1997. It is not clear as to whether the appeal has been disposed of on merits.

(2.) THE learned Government Advocate states that the appeal if not already been disposed of, can be directed to be disposed of by the said authority within a reasonable period of time. THE petitioner having chosen to file an appeal, has to pursue the same. THE appellate authority, the second respondent is directed to dispose of the appeal on merits, if not already disposed of within a reasonable period of time preferably within three months from the date of receipt of a copy of this order. If the appeal is already been disposed of, the same shall be intimated to the petitioner, who shall workout his remedy in accordance with law.