Dinesh Mehta,J. - (1.) The petitioner has preferred this writ petition, seeking direction to the respondents to give him posting in vacant school, nearby his residence. Without going into the merits of the case, the present writ petition is disposed of with a direction to the respondent No.4 to decide petitioner's representations dated 21.08.2019 and 21.10.2019, in accordance with law.
(2.) For the purpose aforesaid, the petitioner shall file a certified copy of the order instant along with the photo copies of the representations filed by him.
(3.) The respondent No.4 - District Education Officer shall decide the same within a period of eight weeks therefrom.;