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Judgment
6 paragraphs · 195 wordsPankaj Purohit, J
Heard learned Counsel for the parties.
Petitioner is aggrieved by order dated 08.06.2023 passed by respondent no.3. It is the case of petitioner that he was working as an Assistant Teacher, Govt. Higher Secondary School, Matiyawa, Block Kalsi, District Dehradun. At certain point of time in the year 2023, due to some alleged irregularity committed by petitioner while being the In-charge Head Master of the institution, a censure entry (special adverse entry) was awarded to him. Feeling aggrieved there-against, he approached respondent no.2 by filing a departmental appeal/representation which is still pending.
A limited prayer has been made by learned Counsel for petitioner before this Court today that a direction may be issued to respondent no.2 to decide the appeal expeditiously. To this proposition, there is no objection from the side of respondent –State.
The writ petition is, accordingly, disposed of by issuing a direction to respondent no.2 to decide the departmental appeal/representation moved by petitioner dated 23.02.2024 at the earliest but not later than two months from the date of production of a certified copy of this order.
Pending application(s), if any, stands disposed of accordingly.