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Judgment
5 paragraphs · 166 wordsT.R. Ravi, J
Admit. The Government Pleader takes notice for respondents 1 to 4. In view of the order that is proposed to be issued, notice to the 5th respondent is dispensed with.
The petitioner is aggrieved by the denial of approval of her appointment. In Ext.P-3, there is already a direction issued by the Additional Director General of Education to approve the appointment of the petitioner, if it is otherwise in order.
The Government Pleader, on instructions, submits that even though roster has been submitted, there are some defects in the roster that is submitted by the Manager.
In the above circumstances, this Writ Petition is disposed of, directing the respondents to pass orders provisionally, approving the appointment of the petitioner, after hearing the petitioner, at the earliest, at any rate, within three weeks from the date of receipt of a copy of this judgment. The petitioner may bring it to the notice of the authority, in view of the existing vacancies.