TULAI RAM SINGH GANGWAR Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Ashok Khare, Senior Advocate assisted by Sri Mukesh Kumar on behalf of the petitioner, Standing Counsel on behalf of respondent Nos. 1 to 4 and Sri V.K. Singh, Advocate for the caveator.

(2.) Learned counsel for the parties agree that the writ petition may be finally disposed of at this stage itself without calling for any further affidavit, specifically in view of the order proposed to be passed today.

(3.) Petitioner before this Court is working as permanent Principal of S.R.M. Inter College, Bisalpur, District-Pilibhit. He was placed under suspension under a letter of the Manager of the institution dated 29/1/2010. The papers pertaining to suspension of the petitioner were forwarded by the Committee of Management to the District Inspector of Schools. The District Inspector of Schools is alleged to have approved the said-suspension under an order dated 5/2/2010. Subsequently, it appears that on a representation being made by the petitioner, the Manager has withdrawn the order of suspension vide order dated 08th February, 2010. Petitioner, therefore, approached the District Inspector of Schools for issuing necessary orders for continuance of the petitioner as Principal and for attestation of his signatures again. Since no action was being taken, he filed Writ Petition No. 11988 of 2010. The writ petition was disposed of vide order dated 11.3.2010 requiring the District Inspector of Schools to examine the matter and to pass appropriate order in respect of the grievance of the petitioner.