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Judgment
11 paragraphs · 184 wordsInviting Court’s attention towards the fact that the petitioner has been ordered to be transferred to Government Upper Primary School, Rajera,
Bikaner, vide order dated 06.02.2020 inspite of the fact that the petitioner had earlier been transferred to Government Upper Primary School, Rani
Bazar, Bikaner, vide order 04.01.2020 by the same District Education Officer, learned counsel for the petitioner seeks permission to withdraw the
present writ petition with a liberty to file a representation before the competent authority, bringing the recent facts to his notice.
Permission granted.
The present writ petition is dismissed as withdrawn with the liberty aforesaid.
In case the representation is filed, the respondent No.3 shall pass an appropriate order within a period of three days of receipt of the order instant
along with the representation, in accordance with law.
It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of
petitioner’s grievance. The same may not be construed to be an order to decide the representation in a particular manner.
The stay application also stands disposed of accordingly.