SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri Adarsh Singh, learned counsel for the petitioner and Sri Girish Vishwakarma, learned standing counsel for the respondent nos. 1 to 4.
(2.) On 25.11.2019, this Court passed the following order:- "The petitioner is posted as Assistant Teacher in the institution of respondent no. 1. He has been allotted an accommodation by the respondent no. 1 by order dated 24.9.2018 which has not yet been vacated by the earlier Assistant Teacher, namely Sri Chhote Lal Yadav who was promoted and transferred on 3.8.2018. The grievance of the petitioner is that more than one year has passed and yet the respondent no. 5 has not yet vacated the residential accommodation of the institution allotted to the petitioner due to which the petitioner is suffering. In view of the facts briefly noted above, learned standing counsel is directed to obtain instructions from respondent nos. 1, 2 and 3 who shall also show cause that if the allotment order dated 24.9.2019 is still operating in favour of the petitioner, then why the accommodation has not been got vacated from the respondent no. 5 and what action has been taken against the respondent no. 5 due to alleged illegal occupation of the Government accommodation. Put up on 28.11.2019 in the additional cause list for further hearing."
(3.) Today, learned standing counsel has produced instruction dated 27.11.2019, given by the respondent no.1 in which it is mentioned that after the order of this Court dated 25.11.2019, the premises has been got vacated from the respondent no.5 and it has been given to the petitioner which was allotted to him by order dated 24.09.2018. The aforesaid instruction is kept on record.;