REOTI RAMAN VYAPAR MANDAL INTER COLLEGE SOCIETY, TILHAR, DISTRICT SHAHJAHANPUR AND OTHERS Vs. DISTRICT INSPECTOR OF SCHOOLS, SHAHJAHANPUR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Sri A. P. Singh learned Addl. Chief Standing Counsel and Sri Sankatha Rai, learned counsel for respondent No. 3, Dharamveer Gupta.

(2.) We have examined the facts in detail. From the facts it is apparent that as required by Sec. 16-G (3) of the U.P. Intermediate Education Act, 1921, there is yet to obtain prior approval in writing of the District Inspector of Schools concerned approving the proposal of the management dismissing Dharamveer Gupta from the post of Principal. In the circumstances, he is entitle to continue as the Principal of the College. In view of this factual position, the impugned order passed by the District Inspector of Schools, in our opinion, does not suffer from any legal infirmity and as such, no interference is called for under Art. 226 of the Constitution of India.

(3.) The writ petition is dismissed in limine. The interim order dated 18-12-1987 is hereby vacated.