COMMITTEE OF MANAGEMENT BHUMIDHSR INTER COLLEGE, SIKRIGANJ, GORAKHPUR Vs. DISTRICT INSPECTOR OF SCHOOL, GORAKHPUR AND OTHER

JUDGEMENT

(1.) Heard learned counsel for the parties. Learned counsel for the petitioner has made a statement that the Managing Committee has passed a resolution proposing for the termination of the service of the principal and that resolution has been forwarded to the District Inspector of Schools on 7-9-1987 alongwith connected papers. Now for the purpose of seeking approval for issuing an order of termination of services of a Principal of the Intermediate College, the prior approval of the Higher Secondary Commission is necessary. The papers have been sent to the District Inspector of Schools by the Management on 7-11-1987. A certified copy of our order will be filed before the District inspector of Schools within three days from today. The District Inspector of Schools will file the copy of our order before the Higher Secondary Commission and send the concerned papers immediately to the aforesaid commission for the purposes of deciding the question of approval of the resolution of the Managing Committee. The Commission will try to dispose of the matter within a period of one month from today in accordance with the law. In case the Commission does not approve the resolution of the Managing Committee terminating the services of the petitioner the sty order granted by this court shall automatically stand vacated.

(2.) For the reasons stated above the writ petition is disposed of.

(3.) A certified copy of this order shall be given to the learned counsel for the parties on payment of usual charges within three days. Petition disposed of.