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Judgment
SUNIL GAUR ,J.
1.In respect of the relief claimed in this petition, a Legal Notice (Annexure “Câ€) was sent by petitioner to respondent-School and according to
petitioner’s counsel, there is no response to the said Legal Notice.
2.Learned counsel for petitioner submits respondent-School is under legal obligation to comply with the directions issued by respondentDirectorate of
Education in its order of 17th February, 2018 (Annexure “Iâ€).Â
3.Despite service of advance notice, none appears on behalf of respondent-School.Â
4.In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-School to treat
petitioner’s Legal Notice (Annexure “Câ€) as a Representation and pass a speaking order thereon, within a period of six weeks from today
and to convey its fate to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be.  Â
5.Respondent-School be apprised of this order forthwith to ensure its compliance.
6.With aforesaid directions, this petition and the application are Â