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Judgment
This matter has been pending on the files of this Court for the last more than 9 years and I notice that on 04/03/2011, the following interim order had
been issued:-
“Admit. Urgent Notice.
Learned counsel for the petitioner submitted that the Manager has already produced a bond as evidenced by Ext.P7. Therefore, the fifth respondent is
directed to take a decision with regard to the approval of appointment within a period of one month after notice to the petitioner â€" Manager.â€
Thereafter, when this matter was listed on 22/06/2012, the learned Government Pleader was directed to ascertain and submit whether Ext.P3
Appeal is still pending before the Deputy Director of Education, Thrissur.
Today, when this matter was called, the learned Government Pleader submitted that though he does not have specific instructions as to whether the
Appeal has been disposed of, it is most likely that it has been done on account of the afore extracted interim order. He, therefore, prayed that this writ
petition be closed.
The learned counsel for the petitioner, however, was unable to inform this Court about the developments in this case and, in fact, he sought time to
obtain further instructions from his client.
I am, however, of the view that this case need not remain on the files of this Court any longer because of the nature of the reliefs sought for.
In the afore circumstances, I order this writ petition and direct the 3rd respondent â€" Deputy Director of Education to take up Ext.P3 Appeal, if it is
still pending before him and dispose of the same, after affording an opportunity of being heard to the petitioner and the teachers concerned â€" either
physically or through video conferencing â€" thus culminating in an appropriate order thereon, adverting to the afore extracted interim order, as
expeditiously as is possible, but not later than two months from the date of receipt of a copy of this judgment.
If, on the other hand, Ext.P3 has already been disposed of, a copy of the order thereon shall be forwarded to the petitioner by Registered Post
(Acknowledgment Due) in the address shown in this writ petition, within a period of one month from the date of receipt of a copy of this judgment, so
as to enable him to take further action thereon as per law.