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Mahesh Tirkey vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · Decided on 16 August 2019 · Citation: (2019) 08 CHH CK 0092

HON’BLE JUDGES
P. Sam Koshy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 6084 Of 2019
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Judgment

5 paragraphs · 141 words

P. Sam Koshy, J

1.

Challenge in the present Writ Petition is to the order dated 12.07.2019 whereby the petitioner has been transferred from Govt. Middle School Kotsari to Govt Middle School, Sitarampur, Block Balrampur.

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.