VINOD KUMAR Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The petitioner has approached this Court for the following main reliefs:

(2.) During the course of the arguments, the learned counsel for the petitioner submits that he shall be satisfied in case the respondents are directed to decide the representation dtd. 10/2/2026 (Annexure P-3) of the petitioner positively within a time-bound manner.

(3.) Accordingly, the present petition is disposed of with a direction to the respondents/authority to decide the representation of the petitioner dtd. 10/2/2026 (Annexure P-3) sympathetically, keeping in view the fact that the petitioner's daughter is 90% disabled, within a period of two weeks from today, by passing a reasoned and speaking order after affording an opportunity of hearing to the petitioner. The decision so taken shall be communicated to the petitioner forthwith. Till such time, the operation, and implementation of the impugned order dtd. 7/2/2026 (Annexure P-1) be kept in abeyance qua the petitioner.