MAHENDRA KUMAR GUPTA Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appellant, while he was holding the post of Principal of an Intermediate College recognised under the provisions of U. P, Intermediate Education Act, 1921 and the regulations framed thereunder, was placed under suspension pending disciplinary proceedings. A perusal of the charge-sheet dated 4.2.2002 served on the petitioner indicates that the charges levelled against him were of a very serious nature. The order, placing him under suspension passed by the Committee of Management, was approved by the District Inspector of Schools.

(3.) However, subsequently exercising the jurisdiction envisaged under Section 16G (8) of the U. P. Intermediate Education Act, the District Inspector of Schools passed an order on 22.11.2002 revoking the aforesaid order. The aforesaid order revoking the suspension was challenged by the Committee of Management by means of the writ petition.