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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  6101 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 15668 OF 2018]

INDIAN EVANGELICAL LUTHERAN  CHURCH NAGERCOIL SYNOD  Appellant (s)

                               VERSUS

S.MUTHURAJ & ORS.                            Respondent(s)

J U D G M E N T

KURIAN, J.

1. Issue notice.  Mr. S. Rajappa, who appears on

caveat, accepts notice on behalf of the respondents.  

2. Leave granted.

3. Having heard the learned senior counsel appearing

on  both  sides,  we  find  that  it  would  be  in  the

fitness of things that the District Education Officer

takes  a  fresh  decision  in  place  of  the  earlier

decision taken on 13.04.2018 after hearing all the

parties,  since that  is the  genesis of  the dispute

arising in the present appeal.

4. Accordingly, this appeal is disposed of with a

direction to Respondent No. 4 – District Education

Officer, Cheranmahadevi, to take a fresh decision in

place of his earlier decision dated 13.04.2018, after

affording an opportunity of personal hearing to the

appellant and Respondent Nos. 1, 2, 5 and 6.

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5. The  approval  allegedly  granted  to  the  sixth

respondent by the District Education Officer will be

subject  to  the  decision  thus  taken  by  him.   The

fourth respondent shall take a decision expeditiously

and at any rate, within a period of three months.

The status quo obtaining as on today shall continue

till such time.

No costs.  

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ SANJAY KISHAN KAUL ]  

New Delhi; July 06, 2018.