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Judgment
Hon’ble Shri Bibhu Datta Guru, Judge
Order on Board
By way of the present writ petition, the petitioner is questioning the order of transfer dated 07.09.2026, inter alia, on the ground that both the petitioner and his wife are government employees and that the petitioner’s wards are studying in Classes VI and II at Bilaspur.
Learned counsel for the petitioner submits that the impugned transfer order has been issued in the middle of the academic session, and a transfer to another school during this period would cause serious academic and practical hardship. Therefore, the petitioner may be permitted to file a fresh representation before the competent respondent authority, which may be considered and decided in accordance with law within a stipulated time frame.
On the other hand, learned State counsel submits that he has no objection to the said submission made by the learned counsel for the petitioner.
I have heard learned counsel for the parties and perused the record.
In view of the submission made by learned counsel for the petitioner, without entering into the merits of the case, the present writ petition is disposed of with liberty to the petitioner to file a fresh representation before respondent No. 1, raising all his grievances, within a period of ten days from the date of this order.
In the event such representation is filed within the aforesaid period, respondent No. 1 shall consider and decide the same, in accordance with law, by passing a reasoned and speaking order, within a period of thirty days from the date of receipt of such representation.
It is made clear that this Court has not expressed any opinion on the merits of the case, and the competent authority shall decide the representation independently in accordance with law, uninfluenced by any observations made herein.
The writ petition stands disposed of accordingly.