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Judgment
4 paragraphs · 161 wordsMohammed Nias C.P., J
The petitioner has preferred Ext.P20 revision before the first respondent, claiming approval of the appointment of respondents 5 to 13. Learned counsel for the petitioner submits in view of Ext.P21; their approval ought to have been considered. No orders have been passed on the same so far, and she seeks a direction to the first respondent to dispose of the same.
Accordingly, there will be a direction to the first respondent to take up Ext.P20 and pass orders in accordance with law, with notice to the petitioner and other affected parties, if any and after affording an opportunity of hearing, within an outer time limit of four months from the date of receipt of a copy of this judgment. It will be open to the petitioner to produce such documents to substantiate the contentions, which will be adverted to by the first respondent while considering the request.
The writ petition is disposed of as above