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Judgment
Instant application seeking extension of time for annexing/ depositing the requisite court fee etc. with the writ petition, in view of the grounds urged
therein, is allowed. The petitioner shall deposit the requisite court fee with the Registry of this Court within a period of one week from the date
Registry resumes normal functioning.
Disposed of.
This is a petition seeking a direction to the respondent No.2-Director, School Education, Jammu, to consider and dispose of the representation of the
petitioner on the basis of a report submitted by Zonal Education Officer, Padder, vide his No.ZEO/P/2021/451 dated 21 st January, 2021.
It is the grievance of the petitioner that despite the fact that he has represented the facts to the Director School Education, Jammu as well as Chief
Education Officer, Kishtwar, and a report in this behalf too has been submitted by the Zonal Education Officer concerned, no decision on his
representation is being taken by Director School Education, Jammu.
Having heard learned counsel for the parties and perused the record, I am of the view that this petition can be disposed of at this stage by directing
the respondent No.2 to consider the representation of the petitioner and take a final decision thereon in the light of recommendation of the Zonal
Education Officer concerned within a period of six weeks from the date a copy of this order along with copy of the writ petition is served upon him.
Ordered accordingly.