Ashrat Mirza vs UT Of J&K & Ors.

(Per:- Sanjeev Gupta, Judicial Member)

Mr. Nasir Mirza, learned counsel for the applicant submitted that the applicant is aggrieved of impugned order No. CEOR/E2/12911-13 dated 11.09.2026 issued by the Chief Education Officer, Rajouri, whereby the applicant who is working as Teacher Grade-II in Government Middle School, Tanooni, Zone Rajouri has been deemed to have been relieved and directed to work at Govt. Primary School, Tamantop Zone, Khawas till further orders.

Learned counsel for the applicant submitted that for redressal of his grievance, the applicant had also filed a representation dated 12.09.2026 before the respondents, however, no action has been taken on the same uptil now.

Learned counsel for the applicant further submitted that the applicant would be satisfied, at this stage, if this Original Application is disposed of with the direction to respondents to decide the pending representation dated 12.09.2026, within a time frame.

Mr. Sudesh Magotra, learned A.A.G. appearing on behalf of the respondents on advance notice, seeks sometime to file reply.

Having heard the learned counsels for the parties, we are of the considered view that no useful purpose would be served in keeping this O.A. pending and same can be disposed of with directions to respondents.

Accordingly, this O.A. is disposed of, at the admission stage itself, without entering into the merits of the case, with a direction to respondents to consider and decide the representation dated 12.09.2026 and decide the same by passing a reasoned and speaking order. A copy of the speaking order shall also be communicated to the applicant. Let the entire exercise be completed within a period of four weeks from the date of receipt of a certified copy of this order.

Till a decision is taken on the representation of the applicant, the respondents shall not take any coercive action against the applicant to make him join at his new place of posting.

There shall be no orders so as to costs.