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Judgment
T.R. Ramachandran Nair, J.—The Petitioners are aggrieved by the orders passed by the Director of Public Instruction, copies of which have been produced as Exts.P3 and P4. It is a case where the Petitioners were placed under suspension and the appeals challenging the same have been rejected by the impugned orders.
According to the Petitioners, there are no merits in the complaints raised against them and the initiation of disciplinary action is not justified. It is their case that none of the points raised by them before the 2nd Respondent have been considered on their merits and the order is not a reasoned order also.
Along with I.A. No. 5872/2011, the Petitioners have produced Exts.P12 and P13 which are styled as appeals against the orders passed by the 2nd Respondent. Learned Counsel for the Petitioners submitted that unless urgent orders are passed on the same, it will result in hardship to the Petitioners.
What is under challenge before the Government is the very initiation of the disciplinary proceedings. Therefore, the continuance, if any, of the same depends upon the fate of Exts.P12 and P13.
In that view of the matter, there will be a direction to the Government to take a decision on Exts.P12 and P13, after hearing the Petitioners and the Department, within a period of two months from the date of receipt of a copy of this judgment. The Petitioners will produce a copy of the writ petition along with a copy of this judgment for compliance.
This writ petition is disposed of as above.