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Judgment
Vivek Singh Thakur, J
Grievance of the petitioner is that his representation dated 02.06.2023, seeking his transfer, is pending adjudication before the respondents-Authority and till date no decision has been taken therein.
At this stage, learned counsel for the petitioner submits that petitioner shall be satisfied in case he is permitted to make fresh representation for redressal of his grievances, stated in the petition, to the Secretary (Education) to the Government of Himachal Pradesh, with further direction to consider and decide the same in a time bound manner.
Learned Additional Advocate General submits that in case any representation is preferred by the petitioner, same shall be decided in a time bound manner as directed by the Court.
In view of above, petitioner is permitted to make representation to the Secretary (Education) to the Government of Himachal Pradesh-competent authority alongwith supported documents on or before 07.07.2023. In case such representation is preferred, same shall be decided by the competent authority on or before 07.08.2023, by passing a speaking and reasoned order, after affording opportunity of personal hearing to the petitioner, if desired so. Order shall be communicated to the petitioner immediately thereafter. In case, station(s) mentioned in the representation is/are lying vacant, then at least, one of such stations shall not be filled, if not already filled, till the decision of representation.
Petition is disposed of in aforesaid terms, so also pending application(s), if any.
Petitioner is permitted to produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist for production of a certified copy but if required, may verify it from Website of the High Court.