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Judgment
Ravindra Kumar Agrawal, J
By way of these writ petition, the petitioners are challenging the impugned transfer orders and action of the respondents, whereby the petitioners have been declared surplus Teachers and consequently transferred under the Teacher Rationalization Instructions.
Learned counsel for the petitioners would submit that the petitioners have not joined at their transferred place. It is further submitted that list of surplus Teachers published by the respondents is against the Rationalization Instructions and the same is arbitrary, as no proper opportunity of hearing was given to the petitioners, and if the petitioners are not granted relief, they will suffer with irreparable loss. Learned counsel for the petitioners would further submit that the petitioners still want to pursue their representation before the concerned authorities to redress their grievances.
Learned counsel for the State would submit that after due verification of records, the petitioners have been transferred under the Rationalization Instructions issued by the State Government. It is further submitted that, if the petitioners are having any grievance, they may move fresh representation before the concerned District/Divisional Rationalization Committee and the Committee will take a decision on their representation, in accordance with law, within a stipulated period.
I have heard learned counsel for the parties and perused the pleadings and documents.
In view of submissions made by learned counsel for the parties, the petitioners are directed to make fresh representation before the concerned District/Divisional Rationalization Committee within a period of 05 days from today, and thereafter, the Committee shall decide the same within a further period of 05 days from the date of receipt of representation, in accordance with law, in objective manner.
With the aforesaid observation and direction, the present writ petition stand disposed of.