AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 211 wordsSandeep Sharma, J
By way of present writ petition, the petitioner has prayed for the following main relief(s):
"i) That the respondents may kindly be directed to decided the representation i.e. Annexure P-2 with in time bound period in the interest of justice and fair play. Or
In alternative, the petitioner may kindly be transferred/ adjusted at GMS Siholpuri u/c GSSS Shahpuri, GSSS Kachyari, GSSS Saloh, District Kangra where the post of TGT (Arts)are lying vacant, due to adverse family circumstances as well as transfer policy."
Learned counsel for the petitioner, on instructions, states that his client shall be content and satisfied in case his representation, Annexure P-2, is ordered to be decided in a time bound manner.
Learned Additional Advocate General is not averse to aforesaid prayer made on behalf of the petitioner.
Consequently, in view of above, present writ petition is disposed of with a direction to respondent No. 2, to decide the representation, Annexure P-2 of the petitioner, within a period of two weeks from today. Needless to say, aforesaid respondent, while doing the needful, shall afford an opportunity of hearing to the petitioner and pass a speaking order thereupon.
Petition stands disposed of in the aforesaid terms alongwith all pending applications.
Copy dasti.