RAM SUBHAV YADAV Vs. JOINT DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Pleadings have been exchanged and the counsel for the parties agree that the petition may be finally disposed of under the Rules of the Court.

(2.) Heard counsel for the parties.

(3.) This petition is directed against an order dated 7.7.2001, passed by the District Inspector of Schools, Azamgarh, whereby the suspension order passed against the respondent No. 5 has been disapproved and also a direction was issued that the respondent No. 5 should be appointed as officiating/ad hoc Principal of the institution.