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Judgment
The present writ petition has been filed by the petitioner seeking following reliefs :-
“(a)issue a writ of certiorari, or any other appropriate writ, order or direction, calling for the records relating to the impugned order of suspension No. 954 dated 18.02.2026 (Annexure P-1) passed by Respondent No. 3, and quash and set aside the same;
(b)issue a writ of mandamus, or any other appropriate writ, order or direction, directing the Respondents to forthwith reinstate the Petitioner in. service, with all consequential benefits, including the difference of full salary and subsistence allowance, seniority and continuity of service;
(c)in the alternative, and without prejudice to prayers (a) and (b), declare that the continued suspension of the Petitioner beyond ninety days from the date of the order of suspension, without any reasoned order of extension, is illegal, and consequently direct the Respondents to reinstate the Petitioner and to conclude the departmental inquiry initiated vide order dated 13.04.2026 within a time frame as may be fixed by this Hon'ble Court;
(d)issue an appropriate writ, order or direction directing Respondent No. 3 to consider and decide the application of the Petitioner dated 20.07.2026 (Annexure P-9), in accordance with law, within a time-bound period;
(e)pass any other order(s) as this Hon'ble Court may deem fit and proper in the interest of justice.”
Learned counsel for the petitioner submits that the petitioner, while serving as Teacher (L.B.) was placed under suspension vide order dated 18.02.2026 and has not been revoked till date. He further submits that the petitioner has already submitted a representation dated 20.07.2026 (Annexure P-9) for redressal of his grievances and the same is still pending consideration before the competent authority. He, therefore, prays that a direction be issued to the concerned authority to consider and decide the said representation within a stipulated period.
Learned State counsel submits that if the representation submitted by the petitioner is pending consideration, the same shall be examined and decided by the competent authority in accordance with law, keeping in view the applicable circulars/ instructions of the State Government as well as the law laid down by the Hon'ble Supreme Court, within a reasonable period.
Heard learned counsel for the parties and perused the material available on record.
Considering the limited prayer made by learned counsel for the petitioner and without expressing any opinion on the merits of the case, this petition is disposed of with a direction to competent respondent to consider and decide the petitioner's representation dated 20.07.2026 in accordance with law, on its own merits, expeditiously, preferably within a period of 30 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 claim of the petitioner and the competent authority shall take an independent decision strictly in accordance with law.
With the aforesaid observation and direction, the writ petition stands disposed of.