NARENDRA PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.K. Singh, learned Senior Advocate assisted by Sri Samarth Singh, learned counsel for petitioner and Sri I. R. Singh, learned Senior Advocate assisted by Sri Adarsh Singh, learned counsel for Respondent-College.

(2.) Petitioner was selected on the post of Principal and was allotted a College, namely, Madan Lal Inter College, Bisauli, Budaun vide order dtd. 8/12/2022. Since he was not allowed to join on the post of Principal by Committee of Management, therefore, he has to approach the District Inspector of Schools, Budaun and under his direction petitioner was finally allowed to join on the post of Principal w.e.f. 21/1/2023.

(3.) According to petitioner, he has discharged his duties with diligence still he was served with an order dtd. 28/7/2025 whereby he was put under suspension by Manager of concerned College on alleged allegation of financial irregularities, indiscipline and for violation of orders of Management etc.