Sushant Kumar vs State Of Uttarakhand & Others

Pankaj Purohit, J

Petitioner has sought the indulgence of this Court for a direction to the respondent no.2 to take decision on the representation dated 07.12.2023, annexure-3 to the writ petition filed by the petitioner.

Heard learned counsel for the petitioner.

It is the case of the petitioner that the petitioner is an Assistant Teacher, Primary School and was posted at Government Primary School, Meghawala, Block Jaspur, District U.S. Nagar. On promotion on the post of Headmaster, he was posted at Government Primary School Kanauri, Block Bajpur, District U.S. Nagar. Petitioner has moved a representation on 07.12.2023 to the District Education Officer (Elementary Education), U.S. Nagar through proper channel stating therein that in the Block Jaspur at Government Primary School Missarwala-II, there is a vacancy on the post of Headmaster and in view of the ailing health of his old father, promotion/posting order of the petitioner may be amended and instead of posted him at Government Primary School, Kanauri, Block Bajpur, he may be posted at Government Primary School Missarwala-II, Block Jaspur. The said representation, which is annexed as annexure-3 to the writ petition is forwarded by the Deputy Education Officer, Jaspur on 08.12.2023 with recommendation. But, respondent no.2 has not taken any decision thereon. In between, vide order dated 20.12.2023, petitioner has now been relieved to the Government Primary School, Kanauri and he has joined as Headmaster there.

The writ petition is filed by the petitioner on a very short premise that his representation which is pending disposal may be considered and it is prayed that if an order is passed to direct respondent no.2 to consider the said representation within stipulated time, the justice would be done to the petitioner.

To this proposal, there is no opposition from the side of the State Counsel.

In view of the facts and circumstances of the case, the writ petition is disposed-off finally with a direction to the respondent no.2 i.e. District Education Officer (Elementary Education), U.S. to decide the representation of the petitioner dated 07.12.2023 (annexure-3 to the writ petition) recommended by the Deputy Education Officer on 08.12.2023 within a period of four weeks from the date of production of certified copy of this order.