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Judgment
5 paragraphs · 153 wordsMurali Purushothaman, J
While working as Santhi under the 1st respondent Board, the petitioner was issued with Ext.P5 order by the 2nd respondent, imposing punishment of compulsory retirement. Against the same, he has filed Ext.P6 representation before the 1st respondent. The limited prayer of the petitioner in this writ petition is for a direction to the 1st respondent Board to consider Ext.P6 representation expeditiously.
Heard the learned counsel for the petitioner and the learned Standing Counsel for the respondents.
In the facts and circumstances of the case and having considered the submissions made across the Bar, there will be a direction to the 1st respondent Board to consider and pass appropriate orders on Ext.P6 representation, in accordance with law, as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment.
The writ petition is disposed of accordingly.