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Judgment
Learned counsel appearing for the petitioner submits that the petitioner was sent on deputation vide order dated 27.09.2023 from Government High School, Vasdi, District Mohla-Manpur-Ambagarh Chowki to Swami Atmanand English Medium School, Sukuldaihan, Block Rajnandgaon. He submits that the petitioner has submitted a representation seeking his repatriation to his original place of posting and the said representation has been forwarded by the Collector, Rajnandgaon, vide letter dated 06.10.2025. He, therefore, submits that the present writ petition may be disposed of with a direction to the Secretary, Department of School Education (respondent No. 1), to consider and decide the pending representation of the petitioner (Annexure P-4) within a stipulated period.
Learned State counsel submits that, if the representation submitted by the petitioner is pending consideration, the same shall be considered and decided in accordance with law within a period of 50 days.
I have heard learned counsel for the parties and perused the material available on record.
In view of the submission made by learned State counsel, the present writ petition is disposed of with a direction to respondent No.1 to consider and decide the pending representation of the petitioner (Annexure P-4), in accordance with law, within a period of 50 days from the date of receipt of a copy of this order.
It is made clear that this Court has not expressed any opinion on the merits of the case. The respondent authority shall consider the representation of the petitioner independently, in accordance with law and on its own merits.
Accordingly, the present writ petition stands disposed of.