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Judgment
Suresh Kumar Batra, Member (J)
Hearing through video conferencing
Mr. Z A Mughal, Ld. Counsel for applicant and Mr. Sudesh Magota, Ld. A.A.G. for respondents are present.
By way of instant O.A., the applicant is challenging the order dated 01.11.2022 by virtue of which she has been dislodged from her present place of posting i.e., Government Primary School Sarnoo Brutta and has been asked to perform her duties in Government Middle School, Bindi.
Ld. Counsel for applicant submitted that the applicant was appointed as Teacher in Government Primary School, Sarnoo Brutta in the year 2017. By virtue of order dated 01.11.2022, the applicant has been asked to perform her duties in Government Middle School, Bindi which is around 35 kms away from her residence. It has been submitted that the applicant is suffering from various health ailments such as Cervical Spondylosis and heart issues due to which it would be difficult for her to travel such a long distance. It has been further submitted that applicant also submitted a representation to the respondents, however, no action has been taken on the same.
Ld. Counsel for applicant further submitted that the grievance of the applicant would be redressed, if a direction is issued to respondents to consider the O.A. as representation of applicant and decide the same within a stipulated time frame and till such time, as the applicant has not been relieved as of now, she may be allowed to continue to work at her present place of posting.
Mr. Sudesh Magotra, Ld. A.A.G. for respondents conceded the limited prayer made by the applicant for disposal of O.A.
I have considered the submissions made by the Ld. Counsels for both the sides and perused the material on record. Without expressing any opinion on the merits of the case, the O.A. is disposed of at admission stage with direction to respondents to treat a copy of this O.A. as representation of the applicant and decide the same, as per relevant rules and instructions on the subject, by passing a reasoned and speaking order within a period of three weeks from the date of receipt of a certified copy of this order. A copy of the speaking order, shall be communicated to the applicant within one week thereafter. Till a decision is taken on the representation of the applicant, she shall not be disturbed from her present place of posting i.e., Government Primary School, Sarnoo Brutta.
With the above direction, the O.A. stands disposed of. No costs.