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Judgment
Dr. Kauser Edappagath, J
The petitioner was appointed as UPST from 19.09.2022. The 3rd respondent declined the approval stating that the petitioner has not studied Malayalam as per Exts. P2 and P3.
According to the petitioner, in the light of Exts. P12 and P13 her appointment covered by Ext.P1 is liable to be approved. Assailing Exts. P2 and P3 orders, the petitioner filed Ext.P16 representation before the 1st respondent. The limited prayer of the petitioner is to give a direction to the 1st respondent to dispose of Ext.P16.
Having heard the learned counsel for the petitioner and the learned Government Pleader, this writ petition is disposed of with a direction to the 1st respondent to consider and pass appropriate orders on Ext.P16, after hearing the petitioner and taking note of Exts.P12 to P15, within a period of three months from the date of receipt of a copy of this judgment.