AI Structured Summary
Not yet generated for this judgment
Judgment
Kurian Joseph, C.J.—The writ petition has been filed with the following prayers:
(a) That a writ of mandamus may very kindly be issued to Respondent to consider the case of the Petitioner for posting her at GSSS Summerhill Shimla keeping in view her peculiar family circumstances.
(b) That during the pendency of the writ petition Respondent may be restrained from filling the post of Lecturer (History) at GSSS Summerhill, Shimla.
It is evident that the Petitioner has already submitted a representation and it is learnt by the Petitioner that the matter is under consideration of the first Respondent. There will be a direction to the first Respondent to take final decision in the matter within a period of 10 days from the date of production of a copy of this judgment alongwith a copy of the writ petition by the Petitioner.
It is submitted that the Petitioner has pointed out the vacancy at Government Senior Secondary School, Summer Hill and the same has been not been filled up as on today. If that be so, further proceedings for posting a Lecturer (History) in that School will be deferred till the decision, as above, is taken by the first Respondent.
With the above directions, the writ petition stands disposed of, so also the pending application(s) if any.