Kurian Joseph, 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.;