AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 181 wordsMohammed Nias C.P., J.
The petitioner has preferred Ext.P7 revision and P8 stay petition before the first respondent seeking approval of his appointment. Learned counsel for the petitioner submits that no orders have been passed on the statutory revision so far and seeks a direction to the first respondent to dispose of the same.
Accordingly, there will be a direction to the first respondent to take up Ext.P7 and P8 and pass orders in the revision in accordance with law, with notice to the petitioner and other affected parties, if any and after affording an opportunity of hearing to them, within an outer time limit of three months from the date of receipt of a copy of this judgment. It will be open to the petitioner to produce such documents to substantiate the contentions, which will be adverted to by the first respondent while considering the petition. On Ext P8 interlocutory application, appropriate orders would be passed within three weeks from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.