PANKAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in the writ petition is for issuance of a writ inn the nature of mandamus directing the respondents to transfer the petitioner from Govt. Primary School, Shahjahanpur, Gharaunda to any other Govt. Primary School in District Sonepat as per policy dated 21.6.2006 (P-5). For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide representation dated 23.9.23006 (Annexure P-6). Without going into the merits of the case, we deem it just and appropriate to direct the respondent No.3 to take cognizance of the representation sent by the petitioner and decide the same expeditiously CWP No. 16699 of 2006 2 preferably within a period of four weeks from the date a certified copy of this order is presented to him. If the claim of the petitioner is found to be meritorious and decided in his favour then the benefit accruing to him shall granted forthwith. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.