The Headmistress and Correspondent, Jayarani High School vs The Union Territory of Puduchery and Deekay Exports Ltd.

M. Jaichandren, J.—Ms. N. Mala, the learned Additional Government Pleader, takes notice for the Respondents.

Though the prayer is for a larger relief, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the first Respondent is directed to dispose of the appeal, dated 4.3.2011, on merits and in accordance with law within a specified period.

The learned Additional Government Pleader appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.

In view of the submissions made by the learned Counsels appearing on either side, the first Respondent is directed to dispose of the appeal, dated 4.3.2011, if it is in order, on merits and in accordance with law, as expeditiously as possible, not later than twelve weeks from the date of receipt of a copy of this order. The Petitioner is directed to furnish a copy of the appeal, dated 4.3.2011, to the first Respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.

Accordingly, the writ petition is disposed of, with the above directions. No costs. Connected M.P. No. 1 of 2011 is closed.