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Judgment
8 paragraphs · 225 wordsRomesh Verma, J
The present petition has been filed seeking mainly the following reliefs:
“ i) That any appropriate writ/order or direction may kindly be issued and the respondents may kindly be directed to transfer the petitioner from present place of posting i.e. Government Senior Secondary School Dhulara, District Chamba, H.P. to one of the station mentioned in the present Civil Writ Petition.
ii) That any appropriate writ/ order or direction may kindly be issued and the respondents may be directed to consider the representation of the petitioner”
It is submitted by learned counsel for the petitioner that petitioner shall be satisfied in case the representation, which has been made by him, vide Annexure P-2, dated 19.12.2025, is ordered to be decided in accordance with law.
Accordingly, respondents are directed to consider and decide the representation of the petitioner, Annexure P-2, dated 19.12.2025 expeditiously, preferably within a period of two weeks from today in accordance with law and the said order shall be communicated to the petitioner.
It is made clear that this court has not expressed any opinion on the merits of the case and the decision on the representation shall be taken by the authority concerned strictly in accordance with law.
In view of the aforesaid, present petition is disposed of, so also, pending miscellaneous application(s), if any.