COMMITTEE OF MANAGEMENT REHBAR-E-AAM MUSLIM INTER COLLEGE MORADABAD Vs. DISTRICT INSPECTOR OF SCHOOLS MORADABAD

JUDGEMENT

(1.) HEARD Counsel for the petitioner, learned Standing Counsel for the State-respondent and Sri Irshad Ali for respondent No. 4.

(2.) PLEADINGS are complete and with the consent of the Counsel for the parties, this petition is being finally disposed off under the rules of the Court.

(3.) THE Writ Petition No. 21656 of 2001 is directed against an order dated 21. 5. 2001 by which the District Inspector of Schools has held that the respondent No. 4 was entitled to function as the Principal of the institution and his resignation from the post was vitiated and inoperative.