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Judgment
8 paragraphs · 249 wordsSandeep Sharma, J
By way of present petition, the petitioner has prayed for the following main relief(s):
"i) That the respondents may kindly be directed to decide the representation dated 21-02-02020 i.e. Annexure P-3 within time bound manner.
ii) That the respondent may kindly be directed to transfer the present petitioner from Government Senior Secondary School, Bharmour, District Chamba, H.P to Education Block Chamba, District Chamba against vacant post/longer stay, due to adverse family circumstances as well as on completion of normal tenure at present place of posting as per the transfer policy in the interest of justice and fair play.
iii) That the respondents may kindly be directed not to impose the condition of reliever."
Learned Counsel appearing for the petitioner on instructions, states that his client shall be content and satisfied if a direction is issued to the respondents to decide the application of the petitioner (Annexure P-3), within a time bound manner.
Consequently, without going into the merits of the case, the present petition is disposed of with a direction to the respondents to decide Annexure P-3, dated 21.2.2020, within a period of four weeks from today. Needless to say, respondents, before deciding the same, will give opportunity of hearing to the petitioner and pass a speaking order while deciding Annexure P-
Liberty is reserved to the petitioner to file appropriate proceedings, before appropriate Forum, if he still remains aggrieved. Petition stands disposed of in the aforesaid terms, alongwith all pending applications.