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Judgment
8 paragraphs · 282 wordsVivek Singh Thakur, J
Notice. Mr. Varun Chandel, learned Additional Advocate General, appears and waives service of notice on behalf of respondents.
2 At this stage, learned counsel for petitioner submits that petitioner would be satisfied in case he is permitted to make a fresh representation to respondent No.2, Director of Elementary Education, with direction to said respondent to decide the same in a time bound manner as petitioner is going to complete his tenure within five months.
3 In view of order proposed to be passed, no reply or instructions are necessary to be called for from the respondents.
4 In view of above, petitioner is permitted and directed to make a fresh detailed representation by mentioning the station(s) of his choice, on or before 25th May, 2023 from today to respondent No.2 and in case, such representation is preferred, the same shall be decided by the Director of Elementary Education, respondent No.2, on or before 1st June, 2023, by passing an appropriate speaking and reasoned order in accordance with Rules, Policy and law as applicable.
5 Needless to say that order shall be passed after giving the personal hearing to petitioner, if desired so. Till the decision of representation of petitioner, so filed afresh, the stations lying vacant or likely to fall vacant, mentioned by petitioner of his choice, shall not be filled.
6 Petition stands disposed of accordingly including any pending application(s).
7 Petitioner may produce the downloaded copy of the order passed by the Court before the Authorities concerned if required and the concerned Authority shall not insist for the certified copy of order, rather passing of order can be verified from the web-page of this Court.