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Judgment
Kurian Josepth, C.J.—Petitioner is aggrieved since he has not been given the remuneration (grant-in-aid) for the period he has been working as P.T.A. Teacher. It is seen that the grant-in-aid is declined to the petitioner since he does not possess the prescribed qualification. He is possessing certificate of �Shiksha Visharad Examination� issued by the Hindi Sahitya Sammelan, Allahabad. According to the petitioner several teachers, who possess such qualification, have been released the grant-in-aid by the Government.
In the peculiar facts and circumstances of the case it is for the Government to invoke its power to consider the case of the petitioner for the release of grant-in-aid. It is informed that similar cases have been disposed of by this Court by relegating the petitioners to approach the Government. Therefore, the present petition is disposed of as follows:
The petitioner is permitted to make a representation to the first respondent within a period of one month from today. In the event of filing representation by the petitioner, the first respondent shall consider the same in accordance with law and justice and take appropriate action in the matter within another period of four months.
Pending application(s), if any, also stands disposed of. Copy Dasti on usual terms.