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
14 paragraphs · 234 wordsJITENDRA CHAUHAN, J.
This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of certiorari for quashing
of impugned order dated 19.03.2018 (Annexure P-2) passed by respondent No.1, whereby the petitioner has been transferred from G.S.S.S.Ajjowal,
District Hoshiarpur to G.S.S.S.Hebowal (Hoshiarpur).
Learned counsel for the petitioner states that at this stage he would be satisfied, if a direction is issued to respondent No.1-Secretary, Department of
School Education, Education Block-C, 4th Floor, Phase VIII, SAS Nagar, Mohali to consider and decide the representation dated 22.03.2018
(Annexure P-5).
Heard.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.1-
Secretary, Department of School Education, Education Block-C, 4th Floor, Phase VIII, SAS Nagar, Mohali to consider and decide the representation
dated 22.03.2018 (Annexure P-5) within six weeks from the receipt of the certified copy of the order. In case, on consideration, the competent
authority reaches to the conclusion that the benefit claimed by the petitioner is admissible to him, in such eventuality, the consequential relief be
allowed to him, within a period of six weeks thereafter. However, in case the competent authority feels that the relief claimed by the petitioner is not
admissible to him or made out, in that case, a speaking order be passed in the matter.