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Judgment
This writ petition is filed seeking the following reliefs:
(i) call for the records relating to Exhibits P-2 and P-3 and set aside the originals of the same by the issue of a writ of certiorari or other appropriate writ or order.
(ii) issue a writ of mandamus or other appropriate writ, order or direction commanding the 4th Respondent to approve the appointment of the Petitioner since 01.06.2018 and disburse the attendant benefits forthwith.
(iii) issue a writ of mandamus or other appropriate writ order or direction commanding the 1st Respondent to consider and pass appropriate orders upon Exhibit P-4 after affording an opportunity of being heard to the Petitioner within a time limit.
(iv) pass such other order or direction which this Hon'ble Court may deem fit and proper to grant in the circumstances of the case.
Heard the learned Counsel for the petitioner and the learned
The learned Counsel for the petitioner submits that seeking approval of appointment, the petitioner has approached the 1st respondent preferring Ext.P4 Revision Petition which is still pending.
Having heard the learned Government Pleader also, there will be a direction to the 1st respondent to take up, consider and pass orders on Ext.P4 Revision Petition preferred by the petitioner, with notice to the petitioner as well as the Manager, within a period of three months from the date of receipt of a copy of this judgment. The contentions raised by the petitioner including in terms of Ext.P6 Government Order shall be considered by the respondents. The benefits if any found due to the petitioner shall also be released within a period of three months thereafter.
The writ petition is ordered accordingly.