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Judgment
5 paragraphs · 183 wordsKurian Joseph, C.J.—The writ petition is filed with the following prayers:
(i) That the respondents may be directed to promote the applicant as Superintendent Grade-II from the due date when his juniors were promoted.
(ii) That the respondents may further be directed to pay the arrears to be accrued on account of promotion to the post of Supdt. Gr.-II along with 18% interest per annum.
It is seen that the petitioner has submitted an appeal before respondent No. 1. In case, no orders have been passed in the appeal, the petitioner will produce a copy of this judgment to the first respondent, in which case, the first respondent will look into the matter and pass appropriate order in the matter in accordance with law within three months. In case, the petitioner requests for an opportunity of hearing, the same shall also be granted. In case, the appellate authority has already taken a decision in the appeal, the same will be communicated to the petitioner.
With the above observations, the writ petition stands disposed of so also the pending application(s), if any.