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Judgment
5 paragraphs · 177 wordsKurian Joseph, C.J.—The petition is filed with the following prayer:
(i) That the Respondents may be directed to promote the applicant to the post of Principal from the date when his juniors (Respondents No. 3 to 5) were so promoted.
There is no reply as yet.
According to the Petitioner, he is senior to Respondents No. 3 to 5, who have been granted promotion and the Petitioner was overlooked for no justifiable reason. Therefore, the writ petition is disposed of with a direction to the second Respondent to look into the matter and take appropriate action. In case, the Petitioner has been overlooked for no reason, appropriate action shall be taken for restitution of the benefits which have been denied to the Petitioner. The needful as above, shall be done within a period of four months from the date of production of a copy of this judgment alongwith a copy of the writ petition before the second Respondent.
With these observations, the writ petition stands disposed of, so also the pending application(s), if any.