Vineet Kothari, J. - (1.) THE petitioner is present in person as the lawyers are observing strike.
(2.) THE petitioner has approached this Court against his transfer from Government Secondary School, Kumhar Pada, Jaisalmer to Government Secondary School, Delasar. He has filed a representation (Annex.3) dtd.3.9.2010 to the Dy. Director (Secondary Education), Jodhpur. Considering the submissions made at the bar and in view of the fact that the petitioner has already represented to the competent authority, but the same has not been decided by the reasoned and speaking order, it is considered expedient to dispose of this writ petition by directing the respondents to decide the same by speaking order dealing with the relevant facts and circumstances of the case within a period of 3 weeks from today. It is only after such speaking order is passed and the same is adverse to the petitioner that the petitioner is free to avail his legal remedy.
(3.) TILL such representation is decided by the competent authority, the operation of the impugned order dtd.30.8.2010 (Annex.2) qua the petitioner shall remain stayed.;