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Judgment
T.R. Ramachandran Nair, J.—The Petitioner is working as Tradesman in the Turner Trade in the Department of Mechanical Engineering in the College managed by the second Respondent. He seeks for a direction to the first Respondent-Director of Technical Education to consider Ext.P6 with due regard to the stand adopted in Exts.P1 to P5 before filling up the retirement vacancies in the cadre of Trade Instructor Grade-II. His further prayer is for a direction to the third Respondent-Government to consider and dispose of Ext.P7 without delay.
In Ext.P7, the request made by the Petitioner and other parties therein is to issue a direction to review trade-wise promotions made earlier and to effect department-wise promotions of non teaching staff in private Engineering Colleges based on G.O.(MS). No. 184/2000/H. Edn., dated 30/11/2000.
Heard the learned Counsel appearing for the second Respondent and the learned Government Pleader appearing for Respondent Nos. 1 and 3.
In the light of the grievances raised by the Petitioner, there will be a direction to the Government to take a decision on Ext.P7 representation after notice to the parties within a period of four months from the date of receipt of a copy of this Judgment. In the meanwhile, there will be a direction to the first Respondent to take a decision on Ext.P6 representation within a period of one month from the date of receipt of a copy of this Judgment. The Petitioner will produce a copy of the writ petition along with a copy of the judgment before the first and third Respondents for compliance. The writ petition is disposed of as above. No costs.