MUKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) FOR the relief claimed by the petitioners, no representation has been made raising the argument that the order dated July 13, 2006 (P-3) cannot be applied to those inter-District transfers which have already been operated and persons like petitioners have joined. The petitioners are relegated to the remedy of filing a representation to the Director, Elementary Education, Haryana, Chandigarh to consider their case sympathetically and to clarify as to whether the order dated July 13, 2006 (P-3) would operate retrospectively or it would only have affect on the transfers to be made after the issuance of that order. A representation by the petitioners shall be made within two weeks from today under registered A.D. If the needful is done within two weeks, the petitioners shall not be relieved from their present place of postings for two weeks and if the representation is made then till the date of decision on the representation. The Director, Elementary Education, Haryana, shall decide the representation, if any, made by the petitioners within two weeks thereafter. However, if the decision goes against petitioners then the same shall not be given effect to for further one week. Disposed of in the above terms. Copy of the order be given dasti on payment of usual charges.