PRADEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THE instant petition is directed against the order dated July 8, 2006 (P-5), cancelling the transfer of the petitioner from Government High School, Paploha (Panchkula) to Government Middle School, Rally (Panchkula). Before approaching this Court, the petitioner has not availed the administrative remedy of filing a representation and explaining various reasons against the impugned order to the respondents. THErefore, we relegate the petitioner to pursue his departmental remedy as the transfer is alleged to be against the policy framed in that regard. If a representation is filed within two weeks under registered A.D. cover, the same shall be disposed of within a period of next two weeks by the respondents. THE writ petition is disposed of in the above terms.