ASHOK KUMAR MISHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner is working on the post of Teacher Grade-III and is stipulated to be retired in January, 2020. Learned counsel for the petitioner has referred to the Division Bench judgment of this Court in the case of Pushpa Mehta v. Rajasthan Civil Services Appellate Tribunal and Ors. (DB Civil Special Appeal No. 1430/1999) decided on 16/12/1999, the relevant portion thereof is as under:

(2.) Learned counsel for the petitioner submits that the petitioner would be satisfied if his representation is decided by the respondents by passing a speaking order.

(3.) In light of such statement, the present petition is disposed of with direction to the respondents to decide the representation of the petitioner within a period of 30 days from today strictly in accordance with law.