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High CourtsSingle Bench(2019) 09 CHH CK 0020

Laxmi Prasad Patel vs State Of Chhattisgarh Through The Secretary, School Education Department And Ors

Chhattisgarh High Court · Decided on 3 September 2019

HON’BLE JUDGES
P. Sam Koshy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 6659 Of 2019
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Judgment

9 paragraphs · 142 words

P. Sam Koshy, J

1.

Challenge in the present Writ Petition is to the order dated 22.08.2019 whereby the petitioner has been transferred from Govt. Multipurpose Higher

Secondary School, Sarangarh to Govt. Higher Secondary School Kapan.

2.

Without entering into the merits of the case, the counsel for the petitioner submits that the petitioner may be permitted to make a detailed

representation to the respondents raising all the grievances which has been raised in this petition, and the respondents, in turn, may decide the same as

expeditiously as possible.

3.

The said prayer is not opposed.

4.

Accordingly, the instant Writ Petition stands disposed of with liberty to the petitioner, if so chooses, to prefer a detailed representation to the

respondents which considering the fact that it is a case of transfer, the respondents may decide the same as expeditiously as possible.