LAWS(P&H)-2006-7-43

VISHAL PATEL Vs. STATE OF HARYANA

Decided On July 04, 2006
VISHAL PATEL Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The prayer made in the writ petition is for quashing order dated 3.5.2006 (P-1) qua the petitioners transferring them from the office of D.E.O. Karnal to Assandh and Chirao respectively, which is stated to have been passed under the garb of adjustment. A further prayer has been made to issue a writ in the nature of mandamus not to transfer the petitioners from the office of D.E.O. Karnal to Assandh and Chirao respectively..

(2.) For the aforementioned relief claimed in the present writ petition, the petitioners have already made representation dated 10.5.2006 (P-3) and another representation dated nil (P-4) to the Commissioner & Director General, School Education Haryana, Chandigarh through the District Education Officer, Karnal.

(3.) Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the representations sent by the petitioners and decide the same within a period of six weeks from the date a certified copy of this order is presented to them. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.