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Judgment
13 paragraphs · 265 words[1] Heard Mr. I. Denning, learned counsel appearing for the petitioner and Mr. K. Jagat, learned GA appearing for the respondents.
[2] The present writ petition has been filed assailing the transfer order dated 28.01.2021 on the ground that the petitioner has been subjected to
frequent transfer. Having been aggrieved by the impugned transfer order, the petitioner already submitted a representation to the Director of
Education (S), Government of Manipur on 09.02.2021. It is submitted by the learned counsel appearing for the petitioner that the present writ petition
can disposed of by directing the Director of Education (S), Government of Manipur to consider and dispose of the said representation within a
stipulated period. The learned counsel further prayed for issuing interim directions for maintaining the present status of the petitioner pending disposal
of the said representation.
[3] Mr. K. Jagat, learned GA also fairly submitted that the present writ petition can be disposed of as prayed for on behalf of the petitioner.
 [4] In view of the submissions made by the learned counsel appearing for the parties, the Director of Education (S), Government of Manipur is
directed to consider and dispose of the said representation dated 09.02.2021 by issuing a speaking order within a period of 20 (twenty) days. It is made
clear that pending consideration and disposal of the said representation, the impugned order dated 28.01.2021 shall not be given effect to.
[5] With the aforesaid direction, the present writ petition is disposed of.
A copy of this order be furnished to both the counsel appearing for the parties through their respective Whatsapp/e-mail.