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Judgment
14 paragraphs · 304 wordsP.V. Kunhikrishnan,J
This writ petition is filed with following prayers:
i. Call for Exhibit P-6 and set aside the original of the same by issuing a writ of certiorari or other appropriate writ or order.
ii. Issue a writ of mandamus or other appropriate writ or order commanding the Respondents to approve the appointment of the Petitioner covered by Exhibit P-5.
iii. Issue a writ of mandamus or other appropriate writ or order commanding the 1st Respondent to take a decision on Exhibit P-7 taking into account Exhibit P-8, with notice to the Petitioner and within a time limit, allowing the Petitioner to continue in service in the while.
iv. to dispense with filing of English translation of vernacular documents produced in the Writ Petition.
v. pass such other order or direction which this Hon'ble Court may deem fit and proper to grant in the circumstances of the case.
(SIC)
When this writ petition came up for consideration, the counsel for the petitioner submitted that the petitioner will be satisfied if a direction is issued to the 1st respondent to consider Ext.P7 within a time frame.
Heard the learned Government Pleader also.
After hearing both sides, I think this writ petition itself can be disposed of directing the 1st respondent to consider Ext.P7 within a time frame.
Therefore, this writ petition is disposed of in the following manner:
The 1st respondent is directed to consider and pass appropriate orders in Ext.P7, after affording an opportunity of hearing to the petitioner, as expeditiously as possible, at any rate, within four months from the date of receipt of a stamped certified copy of this judgment.
The petitioner will produce a stamped certified copy of this judgment along with a copy of this writ petition before the 1st respondent for compliance.