VIJAY SINGH Vs. AMAR JEET KUMAR SHARMA

JUDGEMENT

(1.) Learned Deputy Advocate General, has placed on record instructions dated 31.08.2020, received from the Director of Higher Education, Himachal Pradesh.

(2.) Response to the petition has also been filed, wherein without any justification, an unconditional, unqualified and sincere apology has been tendered by the respondent for any act, which may be construed as a contempt.

(3.) It is stated in the reply as well as instructions dated 31.08.2020 placed on record today that the representation of the petitioner, in compliance of order passed by erstwhile H.P. Administrative Tribunal, was decided on 31.01.2019, whereby the request of petitioner was rejected on the ground that he was appointed as PTA Teacher to a particular institution and therefore, he cannot be transferred to any other institution till his services are taken over by the Government.