Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant approached this Court, aggrieved by the denial of selection and appointment to the post of Peon. The main contention is that the appellant is a deserted woman and she belongs to the Scheduled Caste category. She has three children as well. All other appointed persons are, according to the appellant, degree holders whereas the qualification required for the post is only 4th standard.
(3.) When this matter came up to this Court, the following order was passed on 16.05.2018 :- "We request the learned Standing Counsel appearing on behalf of the respondent-State to ascertain whether there is any vacancy available to accommodate the petitioner as a special case, without being treated as a precedent. Post on 12th July, 2018.";