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Judgment
T.R. Ramachandran Nair, J.—The Petitioner herein is working as Lower Primary School Assistant in the A.U.P. School, Pallikkal. The challenge in the writ petition is with regard to the approval granted as per Exts. P4 and P6. The approval of the Petitioner as evident from Ext. P1 is on daily wage basis from 19.11.2004 to 31.03.2005 as per G.O. (P) No. 169/04/G.Edn. Dated 15.06.2004 and based on another Government Order.
The Government rejected the claim as per Ext. P4 when a revision petition was taken up by the Petitioner against the order of approval. Ext. P4 order is passed in the light of G.O.(P) No. 169/2004/G.Edn dated 15.06.2004.
Learned Counsel for the Petitioner has produced along with I.A. No. 5119/2011 a copy of Ext. P7 Government Order which is issued in modification of G.O.(P) No. 169/2004/G.Edn. dated 15.06.2004 and G.O.(P) No. 104/08/G.Edn. Dated 10.06.2008.
In that view of the matter, Ext. P4 order will stand set aside for reconsidering the matter in the light of Ext. P7 Government Order dated 26.02.2011. Appropriate orders will be passed, after hearing the Petitioner, within a period of three months from the date of receipt of a copy of this judgment.
This writ petition is disposed of as above.