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Manjari Nehru Kaul, J
The instant petition has been filed under Article 226 of the Constitution of India for issuance of writ in the nature of certiorari for quashing the order dated 21.08.2019 (Annexure P-11) passed by respondent No.2 -Director, Secondary Education, Haryana.
Learned counsel for the petitioner submits that the afore-mentioned order is at variance with the office order dated 17.05.2019 (Annexure P-9) passed by the Addl. Director Admn. on the administrative side. Learned counsel further submits that the petitioner would be satisfied if a direction is issued to respondent No.2 to consider and decide the representation dated 02.08.2018 (Annexure P-5) filed by the petitioner in accordance with law.
Keeping in view the above said submissions, this Court is of the opinion that ends of justice would be served if respondent No.2 - Director, Secondary Education, Haryana would look into the representation dated 02.08.2018 (Annexure P-5) and take a decision on the same after passing a speaking order as expeditiously as possible preferably within a period of one month.
Accordingly, the present petition is disposed of.