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Judgment
T.R. Ravi, J.
Admit. Government Pleader takes notice for respondents 1 to 5. In view of the order that is proposed to be issued, notice to respondents 6 & 7 is dispensed with.
The petitioner was appointed to an additional division vacancy as per Ext.P1. The approval was rejected as per Ext.P2 and the appeal filed against that, was dismissed as per Ext.P3. The petitioner continued till 14.07.2021. A regular vacancy arose on 31.03.2021 and the petitioner was appointed with effect from 15.07.2021 as per Ext.P4. The approval of the appointment granted as per Ext.P4 has been declined by Ext.P5. The Manager has preferred Ext.P6 appeal which has been dismissed as per Ext.P7. The petitioner has filed Ext.P9 revision against Ext.P7 before the 2nd respondent. While so, there has been a division fall during the year 2023-2024. The petitioner has preferred Ext.P10 representation for retaining her in the UPST post which was available. The representation has been preferred before the 3rd respondent. The petitioner seeks early disposal of Exts.P9 & P10.
In view of the limited prayer made, this writ petition is disposed of:
(1) directing the 2nd respondent to consider and pass orders on Ext.P9 revision, after hearing the petitioner and the 6th respondent and
(2) directing the 3rd respondent to consider and pass orders on Ext.P10 representation filed by the petitioner, after hearing the petitioner and the 6th respondent at the earliest, at any rate, within two months from the date of receipt of a certified copy of this judgment.