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Judgment
7 paragraphs · 264 wordsVivek Singh Thakur, J
Grievance of the petitioner is that his representation dated 13 th March, 2023 (Anneuxre P-3), seeking his transfer, is pending adjudication before the respondents/Authority and till date, no decision has been taken therein.
2 At this stage, learned counsel for petitioner submits that petitioner shall be satisfied in case he is permitted to make fresh representation for redressal of his grievances, stated in the petition, to respondent No.2 The Director of Elementary Education, with further direction to consider and decide the same in a time bound manner.
3 Learned Additional Advocate General submits that in case any representation is preferred by the petitioner, same shall be decided in a time bound manner preferably within two weeks after receipt thereof.
4 In view of above, petitioner is directed and permitted to file fresh representation to respondent No.2, the Director of Elementary Education/competent authority on or before 7th July, 2023. In case such representation is preferred, same shall be decided by the competent authority on or before 31st July, 2023, by passing a speaking and reasoned order, after affording opportunity of personal hearing to the petitioner, if desired so. Order shall be communicated to the petitioner immediately thereafter.
Petition is disposed of in aforesaid terms, so also pending application(s), if any.
Petitioner is permitted to produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist for production of a certified copy but if required, may verify it from website of the High Court.