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Judgment
By the present writ petition, the petitioner seeks a direction towards the respondent authorities to immediately transfer him to his home district on the ground that he is having some locomotive disability.
Learned counsel appearing for the petitioner submits that the petitioner is presently posted as Teacher (LB) at Government Middle School, Navapara, Block Kasdol, District Balodabazar-Bhatapara, and has been suffering from 40% permanent locomotor disability. He submits that the petitioner has been serving at the present place of posting for more than 11 years and, considering the difficulties arising from his disability, has submitted representations seeking transfer to his home district, Janjgir-Champa, since 2019. He further submits that despite repeated representations, no decision has been taken by the respondent authorities till date. He, therefore, prays that the petitioner may be permitted to submit a fresh representation raising his grievance before the competent authority/ respondent No.1, and the writ petition be disposed of with a direction to consider and decide the same within a stipulated period.
Learned State counsel submits that if the petitioner submits a fresh representation before the competent authority/ respondent No.1, the same shall be considered and decided in accordance with law within the stipulated period.
I have heard learned counsel for the parties and perused the documents available on record.
Considering the nature of grievance raised by the petitioner and the submission made by learned State counsel, the petitioner is granted liberty to submit a fresh comprehensive representation before respondent No.1/Secretary, School Education Department, Chhattisgarh, raising his grievance, within 15 days from today. If such representation is submitted within the aforesaid period, respondent No.1 shall consider and decide the same, keeping in mind the petitioner’s permanent locomotor disability, and pass a reasoned and speaking order strictly in accordance with law, preferably within a period of 50 days from the date of submission of the representation.
With the aforesaid direction and liberty, the present writ petition stands disposed of.