MANAGER, SANATANA DHARMA VIDYASALA SCHOOLS, REGISTERED OFFICE Vs. DIRECTOR GENERAL OF EDUCATION OFFICE OF DIRECTOR OF GENERAL EDUCATION

JUDGEMENT

(1.) Wa No. 760/2020 has been filed by the Manager of Sanatana Dharma Vidyasala Schools challenging an interim order dated 5/6/2020 in WP(C) No. 10386/2020 by which the learned Single Judge did not stay the operation of Exts.P13 and P14 orders issued by the educational authorities revoking the suspension of a teacher. The teacher has filed WP(C) No. 10875/2020 seeking a direction to implement orders passed by the educational authorities to reinstate him in service without prejudice to the disciplinary action taken against him. While hearing the above matter, we have called for the writ petition and a connected case and as agreed by the learned counsel appearing on either side, all the matters are disposed of together.

(2.) On account of Covid-19 pandemic, we heard the learned counsel appearing on either side and the learned Government Pleader by video conferencing.

(3.) The short facts of the case are as under:-