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Judgment
This writ petition is filed seeking the following reliefs :-
“i) issue a writ of mandamus or such other writ, direction or order compelling the 2nd Respondent-DGE to approve the appointment of the
petitioner as UPST in C.U.P. School Chembra with effect from 04-01- 2010 allowing the Revision Petition pending since 24-11 -2011 and to disburse
the eligible salary due to the petitioner, within a time limit to be fixed;
ii) issue such other writ, direction or order as is deemed just and necessary in the facts, features and circumstances of the case.â€
Heard the learned counsel for the petitioner and the learned Government Pleader.
It is submitted by the learned counsel for the petitioner that during the pendency of the writ petition, Ext.P6 order has been passed by the 2nd
respondent directing the approval of the petitioner's appointment in accordance with Circular No.J2-21/2020.
The learned Government Pleader submits that the petitioner's claim for approval will be considered specifically in terms of Ext.P6 order as well as
the Circular referred to therein.
In the above view of the matter, there will be a direction to the 4th respondent to take appropriate follow up action on the basis of Ext.P6 within a
period of six weeks from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.