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Judgment
Chander Bhusan Barowalia, J
When the instant matter was taken up today, learned counsel for the writ petitioner fairly states that his client would be satisfied if he is permitted to
file a representation before the authorities concerned. The prayer being innocuous is allowed. The petitioner is permitted to file representation within a
period of one week from today.
Learned Additional Advocate General states that the representation, so made by writ petitioner shall be decided sympathetically in a time bound
manner.
In view of above, the instant petition is disposed of by ordering that the respondents concerned shall decide representation of the writ petitioner
within three weeks from today and pass a reasoned order, in accordance with law. It is also made clear that in the meanwhile respondents will not
take any coercive action against the petitioner. It is also ordered that respondents shall also consider the posting of the petitioner, if possible, at Govt.
Middle School Basai, Under Complex GSSS Makeri, District Mandi.
However, it is made clear that if the writ petitioner is still aggrieved, he has every right to approach this Court. Pending application(s), if any, also
stands disposed of.
Copy dasti.