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Judgment
9 paragraphs · 227 wordsMohammed Nias C.P., J.
This writ petition is filed with following prayers:-
“(i) Issue a writ of certiorari or any other appropriate writ, order or direction calling for the records leading to Ext.P8 and quash the same to the extent it does not depute a Government nominee for selection to the post of H.S.S.T (English) in respect of the petitioner's school
(ii) Issue a writ of mandamus or any other appropriate writ, order or direction directing the 3rd respondent to forthwith depute a Government nominee for conducting selection to the post of H.S.S.T(English) in the petitioner's school;
(iii) Pass such other order or direction as this Hon'ble Court may deem fit and proper on the fact and circumstances of the case;
(iv) Petitioner may be permitted to dispense with the filing of translation of the vernacular documents; and
(v) award costs to the petitioner.”
After hearing both sides and taking note of the above prayers, there will be a direction to respondents 1 to 3 to consider the request of the petitioner made in Ext.P7 for deputing a Government nominee and a decision in this regard shall be taken as expeditiously and at any rate within six weeks from the date of receipt of a copy of this judgment,in accordance with law and with notice to the affected parties.
The writ petition is disposed of as above.