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Judgment
5 paragraphs · 184 wordsAnu Sivaraman, J
This writ petition is filed seeking directions to the 3rd respondent to approve the appointmnt of the 4th respondent as Headmaster of the school in which the petitioner is the Manager.
It is submitted that the petitioner had earlier appointed the 5th respondent as Manager, but the approval was rejected by Ext.P1 dated 26.7.2003 on the ground that the 5th respondent was not test qualified. It is submitted that the petitioner had thereafter appointed the 4th respondent who is fully qualified and that the said appointment is liable to be considered in accordance with law.
Having heard the learned Government Pleader also, this writ petition is disposed of with a direction to the 3rd respondent to take up Ext.P6 application forwarded by the petitioner for approval of the appointment of the 4th respondent as Headmaster with effect from 15.8.2023 and to take necessary steps on the same. Appropriate orders shall be passed by the 3rd respondent within a period of two weeks from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.