JUDGMENT
Appointment of the petitioner as Manager of the concerned school is pending approval before the 2nd respondent, by way of Ext. P1 and P2. The grievance is in respect of the delay in finalising the said proceedings.
2. Heard the learned Government Pleader as well.
3. Considering the facts and circumstances, the 2 respondent is directed to consider and pass appropriate orders on Ext. P1 and P2, in accordance with law, at the earliest, at any rate, within ‘two’ months, from the date of receipt of a copy of the judgment.
4. The petitioner shall produce a copy of the judgment along with a copy of the writ petition before the 2 respondent for further steps.
The writ petition is disposed of.