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Judgment
5 paragraphs · 168 wordsZiyad Rahman A.A., J
Appointment of the petitioners 1 and 2 as LPSA in the school managed by the 3rd petitioner was rejected as per Exts.P3 and P5. Being aggrieved by the same, the petitioners 1 and 2 submitted Exts.P8 and P9 revision petitions before the 1st respondent, which are now pending consideration. The limited prayer sought by the petitioners is a direction for an expeditious disposal of the said revision petition.
Considering the facts and circumstances of the case and after hearing the learned counsel for the petitioners and the learned Government Pleader, I am inclined to dispose of this writ petition with the following directions:
It is ordered that the 1st respondent shall take up Exts.P8 and P9 revision petitions and appropriate orders thereon shall be passed in accordance with law after hearing the petitioners. The said order shall be passed within a period of four months from the date of receipt of a copy of this judgment.
Writ petition dispose of as above.