PATHERYA,J. - (1.) By this writ petition, the petitioner seeks payment of arrear salaries on and from February, 2011 so also allow him to join the services and thereby discharging his duties and transfer of his service.
(2.) The case of the petitioner is that he was engaged as an Assistant Primary School Teacher in the concerned School and due to being a witness to the complaint, in which illegalities committed by the private respondents were mentioned, the petitioner has been prevented from attending the said School and an F.I.R. though lodged and an order passed on 7th July, 2011, no step has been taken thereafter, instead the salaries of the petitioner have remained unpaid on and from February, 2011 and in view of the threats meted out to the petitioner, he has been unable to attend the said School. Therefore, the arrear salaries be paid and the petitioner be transferred to another School. As representation in this regard was made but as the same was not addressed, hence this writ petition has been filed and orders sought.
(3.) Counsel for the respondent No.3 submits that this writ petition merits no order, as the petitioner has himself admitted that on and from 3rd September, 2010 he has been unable to attend the said School. Therefore, there was no hindrance or obstruction caused to the petitioner in attending the said School as the petitioner on his own volition admitted that on account of some threats, he was unable to attend the said School and accordingly, no order need be passed on this writ petition.;