- (1.) In view of the short submissions made in this matter, the learned counsel Mr. Prithvi Raj Singh, who has been appearing for the Rajasthan Council of Elementary Education in this Court has been requested to and has put in appearance for the respondent No.1. Service on the other respondents is dispensed with.
(2.) The petitioner herein, who is said to have been sent on deputation for rendering the services in Sarva Shiksha Abhiyan, has made a representation for being repatriated to his parent Department. The essential grievance of the petitioner is that the representation has not been considered so far.
(3.) The learned counsel for the petitioner has referred to the orders passed by this Court in similar nature petitions, including that in CWP No. 6928/2010 : Rajesh Vyas Vs. State of Rajasthan & Anr. wherein this Court has issued directions for consideration of the similar nature representation expeditiously. It is submitted that the present petitioner also deserves the same treatment and his representation deserves to be considered expeditiously.;