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Judgment
10 paragraphs · 247 wordsVipin Sanghi, CJ
There is delay of seven days in filing the present Appeal. The same is not seriously opposed by the learned Deputy Advocate General for the State of Uttarakhand / respondents.
The Application (IA No. 2 of 2022) for condonation of delay is, therefore, allowed and the delay in filing the present Special Appeal is condoned.
The present Special Appeal is directed against the order dated 08.07.2022 passed by the learned Single Judge in Writ Petition (S/S) No. 1282 of 2022.
The learned Single Judge dismissed the said writ petition, whereby the appellant was transferred from Senior Basic School Markhoda, Block Khirsu, District Pauri Garhwal to Senior Basic School Palli Gaun, Block Rikhnikhal, District Pauri Garhwal.
After some arguments, learned counsel for the appellant states that the appellant shall join the new place of posting.
In case the appellant joins the said posting within the next one week, no action shall be taken against him for not joining the new place of posting in time.
Mr. Sandeep Kothari, learned counsel for the appellant, submits that the appellant was not given an opportunity to exercise his option while posting him at the new place of posting.
We permit the appellant to make a representation in that regard to the respondents. The respondents shall consider and dispose of the said representation within two weeks of its being submitted.
The Special Appeal stands disposed of in the aforesaid terms.