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Judgment
10 paragraphs · 161 wordsShaji P.Chaly, J
Petitioner, being aggrieved by Ext.P6 order passed by the educational authority under the Kerala Education Rules, has preferred Ext.P10 revision
before the State Government. It is also pointed out that, against the very same order, the Manager has preferred Ext.P7 appeal, which is also pending
consideration before the State Government. The sole relief sought for is consideration of Exts.P7 and P10, within a time period to be fixed by this
Court.
Having heard learned counsel for the petitioner Sri. Murali Pallath and learned Senior Government Pleader Smt. Nisha Bose, this writ petition is
disposed of directing the 1st respondent to consider and pass orders on Ext.P7 appeal filed by the Manager of SDPAUP School, Banputhadka,
Kasargod â€" the 6th respondent, and Ext.P10 revision filed by the petitioner, within three months from the date of receipt of a copy of this judgment,
after providing notice of hearing to all concerned.
The writ petition is disposed of accordingly.