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Judgment
4 paragraphs · 143 wordsMohammed Nias C.P., J
The petitioners have preferred Ext.P7 revision petition before the Government being aggrieved by the refusal to approve their appointment. The reason initially given was that the appointments of the seniors were not approved. By virtue of the subsequent events, it turns out that the approval of the seniors was granted as per Ext.P6. Learned counsel submits that in view of Ext.P6, the Government may be directed to take a decision on Ext.P7 revision.
Without any expression on merits, there will be a direction to the first respondent to take a decision on Ext.P7, taking note of Ext.P6 as well, with notice to the petitioner and any other affected person, if any and pass orders in accordance with law, within a period of four months and communicate the decision to the petitioner.
The writ petition is disposed of as above.