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Judgment
7 paragraphs · 113 wordsSathish Ninan, J
The petitioners confine their relief for an expeditious consideration of Ext.P13 revision filed by them before the first respondent. The issue involved
relates to the approval of appointment of the first petitioner as UPSA from 05.06.2006 to 31.05.2007 and of the second petitioner as UPSA from
01.06.2007 to 02.06.2008.
After having heard the learned counsel for the petitioner and also the learned Government Pleader, I dispose of this writ petition directing the first
respondent to dispose of Ext.P13 revision after hearing the petitioners, as expeditiously as possible and at any rate within a period of three months
from the date of receipt of a copy of this judgment.