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
17 paragraphs · 253 wordsVivek Singh Thakur, J
CMP No. 1567 of 2021
Allowed and disposed of.
CWP No. 909 of 2021
Notice. Mr. Dinesh Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3 and
seeks time to file reply.
The petitioner has approached this Court seeking a direction for consideration of his representation for his transfer from present place of posting to
the stations mentioned in the representation dated 18th December, 2020 (Annexure P-3) which is pending consideration before the Director of Higher
Education (respondent No.2).
At this stage, learned counsel for petitioner submits that petitioner would be contended in case respondents are directed to decide his representation
in a time bound manner.
In view of the order proposed to be passed, no reply or instructions are necessary to be called for from the respondents.
In view of the above, present petition is disposed of with the direction to the Director of Higher Education (respondent No.2) to decide the
representation Annexure P-3 on or before 6th April, 2021 by passing a speaking and reasoned order after giving the personal hearing to the petitioner,
if desired so. Pending application, if any, also stands disposed of.
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 the order rather passing of order can be verified from the web-page of this Court.