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Judgment
Anand Mathur, Member (A)
Mr. Bhat Fayaz Ahmad, learned counsel for the applicant and Mr. Hakim Aman Ali, learned counsel for the respondents are present.
Learned counsel for the applicant brings to our notice the order dated 21.04.2022 issued by respondents as per which all temporary arrangements have been discontinued and the Teachers have been directed to be relieved from their present place of posting Therefore, learned counsel for the applicant pleads for consideration of pending representation of the applicant dated 12.02.2022 whereby the applicant seeks permission from the respondents to perform her duties at the present place of posting.
He further submits that the applicant will be satisfied if the respondents are directed to decide the pending representation of the applicant by passing a Speaking order in a time bound manner.
In view of the limited payer made by learned counsel for the applicant, no useful purpose would be served by keeping this OA pending. Hence, without commenting anything on the merits of the case, the instant OA is disposed off with the direction to the respondents/competent authority to consider representation of the applicant dated 12.02.2022 by passing a Reasoned and Speaking order within a period of four weeks from today. The order so passed shall be communicated to the applicant forthwith.
No costs.