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Judgment
T.R. Ramachandran nair, J.—The Petitioner herein is working as Upper Primary School Assistant in the A.U.P.S, Varode and was included as serial No. 6 in the approved seniority list. The 7th Respondent is serial No. 4 in the list. The Petitioner is stated to be a Graduate with B. Ed whereas the 7th Respondent is a TTC holder.
A vacancy arose in the post of Headmaster on 31.03.2011 and the Petitioner was a claimant for the post. The Manager promoted the 7th Respondent as Headmistress. The objection raised by the Petitioner was rejected by the Assistant Educational Officer as per Ext.P3 order.
The present grievance raised by the Petitioner is that even though an appeal is filed as per Ext.P4, the same has not been considered yet. Learned Government Pleader submitted that the appeal is only dated 29.06.2011 and sufficient time will be required to dispose of the same.
I am not expressing anything on the merits of the claim of the Petitioner since the appeal is yet to be disposed of. There will be a direction to the District Educational Officer to take a decision on Ext.P4, after hearing the Petitioner and the Respondents 6 and 7, within a period of six weeks from the date of receipt of a copy of this judgment. The Petitioner will forward a copy of this judgment along with a copy of the writ petition for compliance.
This writ petition is disposed of as above.