R.K.MERATHIA, J. - (1.) INSPITE of notice to respondents No. 5 to 8, they have not chosen to appear.
(2.) HEARD the learned counsel for the petitioner and the learned counsel appearing for respondents Nos. 1 to 4. This petition is being disposed off at this stage with the consent of parties.
(3.) THE petitioner prayed for a direction on the respondents, particularly the District Superintendent of Education, Chaibasa (respondent No. 4), to consider the petitioners representation dated 31.8.1999 (Annexure -10), pending before him and to promote her to the post of Head Mistress and for other consequential reliefs. In the counter affidavit the respondents have annexed an office order contained in Memo No. 3561/Chaibasa dated 3.9.2001 passed by District Superintendent of Education, West Singhbum, Chaibasa, whereby he has rejected the said representation of the petitioner (Annexure -10).;