P. Sam Koshy, J
1. The petitioner has filed the instant writ petition seeking for an appropriate direction to respondents no. 2 & 4 to take appropriate decision on the
claim of the petitioner for being appointed as an Atithi Shikshak as per the order of the State Government dated 2.8.2019 passed by the School
Education Department.
2. Contention of the counsel for the petitioner is that the petitioner was a Teacher working as Vidya Mitan for the academic session 2017-18 and
2018-19 and thereafter the services of the petitioner have been discontinued.
3. The School Education Department vide its order dated 2.8.2019 has passed an order the relevant portion of which so far as the petitioner is
concerned reads as under:
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4. According to the counsel for the petitioner, in terms of the aforesaid order, the claim of the petitioner ought to have been considered by the
authorities concerned and there is also a recommendation made in this regard by the concerned school where the petitioner was teaching.
5. Given the aforesaid factual matrix of the case, this Court is of the opinion that ends of justice would meet if the present writ petition is disposed of
with a direction to respondents no. 2 & 4 to consider and decide the claim of the petitioner in terms of the order dated 2.8.2019 passed by the School
Education Department, at the earliest, preferably within a period of 2 months from the date of receipt of copy of this order.
6. It shall be the responsibility of the petitioner to apprise the concerned respondents so far as the order passed by this Court is concerned.
7. The writ petition accordingly stands disposed of.