Madhya Pradesh High Court
Nikhilo Kumar Deharwal vs The State Of Madhya Pradesh on 12 September, 2017
WP-13261-2017
(NIKHILO KUMAR DEHARWAL Vs THE STATE OF MADHYA PRADESH)
12-09-2017
Shri R.P. Dubey, learned counsel for the petitioner.
Shri Sudeep Deb, learned Govt. Advocate for the
respondents/State.
With the consent of the learned counsel for the parties, the matter is heard finally.
In this petition the petitioner has assailed the order dated 27.07.2017 by which the petitioner has been transferred from Govt. Excellence Higher Secondary School Lalbarra to Govt. Middle School Bhrveli.
The grievance of the petitioner is that he has undergone the operation of Hernia on 14.08.2017 and therefore, he is unable to comply with the transfer order. In this regard, he has already preferred a representation (Annexure-P/4) to the Competent Authority which is still pending.
At this stage, the learned counsel for the petitioner submits that his pending representation may be directed to be decided sympathetically taking into consideration that he has been recently operated.
On the other hand, learned Govt. Advocate has no objection to the innocuous prayer made by the petitioner and assure that in case, directions are issued, the same shall be considered sympathetically.
In these circumstance, the petition is disposed of with the direction to the respondents authorities to decide the pending representation (Annexure-P/4) as expeditiously as possible preferably within a period of four weeks from the date of receipt of certified copy of this order.
In the meanwhile, the petitioner shall be allowed to continue at Lalbarra till the representation is decided.
This Court has not expressed any opinion on merits of the case. C.C. as per rules.
(S. A. DHARMADHIKARI) JUDGE sp/-