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Judgment
14 paragraphs · 372 wordsP.V.Kunhikrishnan, J
The above writ petition is filed with following prayers:
(i) call for the records relating to Exhibits P-5 and set aside the original of the same to the extent it transferred the Petitioner from MTS UP School Nannamukku to CDA UP School, Olivemount in Palakkad District by the issue of a writ of certiorari or other appropriate writ or order.
(ii) declare that the Petitioner is entitled to continue at MTS UP School Nannamukku till retirement.
(iii) issue a writ of mandamus or other appropriate Writ, Order or direction commanding the 2nd Respondent to take a decision on Exhibit P-6 with notice to the Petitioner in a time bound manner.
(iv) to dispense with filing of English translation of vernacular documents produced along with the Writ Petition.
(v) pass such other order or direction which this Hon'ble Court may deem fit and proper to grant in the circumstances of the case.” (sic)
The petitioner is aggrieved by Ext.P5 order of transfer by which she is transferred to the 8th respondent School. The petitioner preferred Ext.P6 before the 2nd respondent. It is submitted that no substitute is appointed in the 7th respondent school in place of the petitioner. Hence, this writ petition is filed aggrieved by the transfer order.
Heard the counsel for the petitioner and the Government Pleader. No notice is necessary to respondents 6 to 8 at this stage and if they are aggrieved by any of the directions in this judgment, they are free to file review petition before this Court.
After hearing the counsel for the petitioner and the Government Pleader, I am of the considered opinion that till Ext.P6 appeal is considered by the 2nd respondent, the petitioner shall be retained at the 7th respondent school.
Therefore, this writ petition is disposed of in the following manner:
The 2nd respondent is directed to consider and pass appropriate orders in Ext.P6 within two months from the date of receipt of a certified copy of this judgment with notice to the petitioner.
Till final orders are passed in Ext.P6 appeal, the petitioner shall be retained in the 7th respondent school.
The petitioner will communicate the directions to respondents 7 and 8.