AMRIK SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioner, by means of this petition, has challenged the order dated 23rd May, 2012 passed by the Director of Higher Education rejecting the representation filed by the petitioner.

(2.) THE brief facts of the case are that the petitioner was posted as Headmaster in Government Girls High School Sujanpur Tihra. The petitioner was placed under suspension vide memo dated 25.7.2011.

(3.) THIS petition was withdrawn by learned counsel for the petitioner on 29th March, 2012 with liberty to approach this Court, if required at a later stage after intervening developments. This clearly indicates that the writ petition was withdrawn but on the same cause of action new writ could be filed subject to the condition that there were some intervening developments. The petitioner did not report at Nankhari and instead tried to join back at Sujanpur Tihra. The department took serious note of this action and in the meantime the petitioner filed another petition being CWP No. 1765 of 2012-G praying that the transfer orders issued by respondent No.2 and conveyed to the petitioner vide letter dated 13.3.2012 be quashed and he be permitted to work at GHS Sujanpur Tihra. This Court passed the following order:-