CHANDRAMA PRASAD TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the Respondent Nos. 1,2 and 3. Sri L.K. Dwivedi has been heard for the Respondent Nos. 4,5 and 6 and Sri Rajiv Ratan Singh for the Respondent No.7.

(2.) The challenge in this petition is to the orders passed by the Committee of Management on the strength of approval granted by the District Inspector of Schools imposing a punishment of reverting the petitioner from the post of Officiating Principal of the Institution to the substantive post of Lecturer.

(3.) The undisputed facts are that the petitioner came to be punished after holding an inquiry by the Committee of Management while holding the post of Officiating Principal. This was sent for approval to the District Inspector of Schools who approved it by the order dated 30.12.2009, copy whereof has been filed as Annexure-1 to the supplementary affidavit dated 6.1.2010. As a consequence of the said approval, the Committee passed the order which is Annexure-1 to the writ petition.