Sardar Singh Chauhan vs State of Uttarakhand and Others

B.S. Verma, J.

(Interim Relief Application No. 4163 of 2011)

Heard learned Counsel for the Petitioner.

By means of this writ petition, the Petitioner has sought the following relief:

A. Issue a writ, order or direction in the nature of mandamus directing the Respondents to give promotion to the Petitioner on the post of Lecturer (Subordinate Gazetted) in D.I.E.T. Dehradun in place of Principal Higher Secondary School Vishogalani, Dehradun.

B. Issue a writ, order or direction in the nature of mandamus directing the Respondents to decide the pending representation of the Petitioner.

C. Issue any suitable writ, order or direction which this Hon''ble Court may deem fit and proper in the circumstances of the case.

D. Award the cost of the writ petition to the Petitioner.

During the course of arguments, the learned Counsel for the Petitioner has confined his prayer only to the relief B sought in the writ petition and has submitted the ends of justice would be served if a direction is issued to the Respondent No. 2-Director, School Education, Government of Uttarakhand, Dehradun to decide the representation of the Petitioner dated 28-6-2010 (Annexure-2) within a time frame. Prayer is innocuous.

The Respondent No. 2 is directed to take decision by a reasoned and speaking order on the representation dated 28-6-2010 made by the Petitioner, which was received in the Office of Pracharya, D.I.E.T. Dehradun on 26-6-2010 for being forwarded to the Director concerned, expeditiously, preferably within a period of eight weeks from the date of production of a certified copy of this order before the Respondent No. 2. The Petitioner shall also annex a copy of the representation made by him along with the certified copy of this order.

With the above direction, the writ petition is disposed of finally.

All pending applications stand disposed of.