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Judgment
5 paragraphs · 102 wordsT.R.Ravi, J
The writ petition has been filed praying for a direction to the 5th respondent to consider and pass orders on Exts.P15 and P16 relating to the approval
of the appointment of the petitioners. Exts.P15 and P16 are seen to have been filed some time in February. In the light of the limited prayer made in
the writ petition, the writ petition is disposed of directing the 5th respondent to consider and pass orders on Exts.P15 and P16 at the earliest at any rate
within a period of six weeks from the date of receipt of a copy of this judgment.