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Judgment
4 paragraphs · 212 wordsZiyad Rahman A.A., J
The petitioner while working as HST, English in the school managed by the 4th respondent, was transferred to another school as per Ext.P7. Even though the petitioner challenged Ext.P7 before the 2nd respondent by filing Ext.P8 appeal, it culminated in Ext.P9 order by which the appeal was rejected. Challenging the same, the petitioner approached the 1st respondent by filing Ext.P10 revision petition, which is now pending consideration. The limited prayer sought by the petitioner is a direction for expeditious disposal of Ext.P10.
After hearing the learned counsel for the petitioner and the learned Government Pleader, I am inclined to dispose of the writ petition considering the limited nature of the prayer.
Accordingly, it is ordered that, the 1st respondent shall take up Ext.P10 and pass appropriate orders thereon in accordance with law after giving the petitioner and the 4th respondent an opportunity for hearing. A decision in this regard shall be taken within a period of four months from the date of receipt of a copy of this judgment. The learned counsel for the petitioner places reliance upon Ext.P11 decision rendered by a Division Bench of this Court and the same shall also to be considered by the 1st respondent while taking a decision on Ext.P10.