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Judgment
3 paragraphs · 143 wordsThe petitioner has preferred Ext.P4 revision before the second respondent seeking approval of her appointment. Learned counsel for the petitioner submits that no orders have been passed on the same so far and seeks a direction to the second respondent to dispose of the same.
Accordingly, there will be a direction to the second respondent to take up Ext.P4 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 to them, within an outer time limit of three 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 second respondent while considering the representation.
The writ petition is disposed of as above.