Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant is before this Court aggrieved by the interim order dated 24.10.2017 passed in LPA No.552 of 2017 filed by Respondent No.1. As per the impugned order, the appellant has been restrained from performing her functions as Principal.
(3.) We find that the Letters Patent Appeal is ripe for hearing and it is posted to 11.04.2018. We request the High Court to dispose of the appeal, LPA No.552/2017 (O&M), expeditiously and preferably before the Court closes for summer vacation.;