AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 195 wordsThe present writ petition has been filed by the petitioner aggrieved against order passed by the respondents, whereby, the petitioner has been posted at
a particular School indicated in the order.
After the order of posting, the petitioner made representation for being posted at School where the posts were still vacant. However, the respondents
did not pass any order on the said representation.
It is submitted by learned counsel for the petitioner that the petitioner may be permitted to file a fresh detailed representation and the respondents may
be directed to decide the said representation expeditiously.
In view of the submissions made, the petitioner may approach the respondents by way of filing appropriate representation mentioning all the facts and
raising his grievances. Upon filing the same, it is expected from the respondents to decide the representation most expeditiously preferably within a
period of four weeks from the date the representation is made alongwith copy of this order.
In case, the petitioner has any grievance qua the disposal of the representation, he would be free to take appropriate proceedings in accordance with
law.
The writ petition stands disposed of accordingly.
Stay petition also stands disposed of.