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Judgment
11 paragraphs · 198 wordsP. Sam Koshy, J
The grievance of the petitioner in the instant case is to that the petitioner has all the requisite eligibility criteria as also the qualification required for
promotion from the Post of Assistant Teacher, (Panchayat) to the post of Teacher Panchayat and in spite of fact that a large number of vacancies still
available , the respondents have not shown any interest in filling up the the post by way of promotion thereby the petitioner is being put to a substantial
loss.
Taking into consideration the aforesaid submissions of the petitioner, ends of justice would meet if the petition is itself is disposed off with direction
to the respondent No. 2 & 4 to ensure that the case of the petitioner subject to his fulfilling the requisite eligibility criteria including the fact that he falls
within the zone of consideration for promotion be considered at the earliest for promotion from the post of Assistant Teacher (Panchayat) to Teacher
(Panchayat).
Let this exercise be concluded within an outer limit of four months from the date of receipt of copy of this order.
With the aforesaid direction, the writ petition stands disposed off.