MANOJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) FOR the relief claimed by the petitioner, no representation has been made raising the argument that the order dated July 13, 2006 (P-4) cannot be applied to those inter-District transfers which have already been operated and persons like petitioners have joined. The petitioner is relegated to the remedy of filing a representation to the Director, Elementary Education, Haryana, Chandigarh to consider his case sympathetically and to clarify as to whether the order dated July 13, 2006 (P-4) would operate retrospectively or it would only have affect on the transfers to be made after the issuance of that order. A representation by the petitioner shall be made within two weeks from today under registered A.D. If the needful is done within two weeks, the petitioner shall not be relieved from his present place of posting for two weeks and if the representation is made then till the date of decision on the representation. The Director, Elementary Education, Haryana, shall decide the representation, if any, made by the petitioner within two weeks thereafter. However, if the decision goes against the petitioner then the same shall not be given effect to for further one week. Disposed of in the above terms. Copy of the order be given dasti on payment of usual charges.