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Judgment
Vivek Singh Thakur, J
learned counsel for the petitioner submits that during pendency of petition, petitioner has been adjusted in the office of Deputy Director of Elementary Education, H.P., and further that, now post of TGT (Medical) is vacant at Government High School, Booni, District Hamirpur, H.P., and in case, it is convenient for the respondents-authority, petitioner would be satisfied for adjusting her against the said post.
It has further been submitted on behalf of the petitioner that petitioner shall be satisfied in case she is permitted to make fresh representation, for redressal of her grievances, stated in the petition, to the Principal Secretary (Education) to the Government of Himachal Pradesh, with further direction to consider and decide the same in time bound manner by keeping the post vacant till decision is taken in the representation.
Learned Additional Advocate General submits that in case any representation is preferred by the petitioner, same shall be decided as expeditiously as possible, in accordance with law.
In view of above, petitioner is permitted to make representation to the Principal Secretary (Education) to the Government of Himachal Pradesh-competent authority alongwith supported documents on or before 31.05.2023. In case such representation is preferred, same shall be decided by the competent authority on or before 21.06.2023, by passing a speaking and reasoned order, after affording opportunity of personal hearing to the petitioner, if desired so. Order shall be communicated to the petitioner immediately thereafter. Till the decision of representation, post of TGT (Medical) in Government High School, Booni, District Hamirpur, H.P., shall not be filled, if not already filled.
Interim order passed in the petition shall remain in force till the decision is taken in the representation. Whereafter, it shall stand vacated without reference to the Court.
Needless to say, respondents-authority shall release due and admissible salary of the petitioner, in accordance with law, as expeditiously as possible.
Petition is disposed of in aforesaid terms, so also pending application(s), if any.
Petitioner is permitted to produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist for production of a certified copy but if required, may verify it from Website of the High Court.