OM PRAKASH CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner aggrieved against order passed by the respondents, whereby, the petitioner has been posted at a particular School indicated in the order.

(2.) After the order of posting, the petitioner made representation for being posted at School where the posts were still vacant. However, the respondents did not pass any order on the said representation.

(3.) It is submitted by learned counsel for the petitioner that the petitioner may be permitted to file a fresh detailed representation and the respondents may be directed to decide the said representation expeditiously.