PREM SAGAR PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Prafull Tiwari, learned counsel holding brief of Sri Shailendra Prasad Sharma on behalf of the petitioner, learned Standing counsel appearing on behalf of respondent Nos.1 to 4 and Sri A.Z. Siddiqui, learned counsel appearing on behalf of respondent No.5.

(2.) The dispute in the aforesaid three writ petitions pertains to the initiation of disciplinary proceeding against the Principal- Prem Sagar Pandey. In two writ petitions, the Committee of Management has challenged the order of District Inspector of Schools revoking the order of suspension dated 10.07.2015, passed against the petitioner, whereby, the District Inspector of Schools has returned the proposal for grant of approval on the proposed punishment submitted by the Committee of Management. Writ Petition No.4540 (S/S) of 2015 pertains to payment of retiral dues and arrears of salary for a certain period and the same is treated to be main petition for deciding the controversy.

(3.) Brief facts of the case are that Shri Dev Darbar Asram Inter College, Sandi, Hardoi is a recognized institution under the provisions of U.P. Intermediate Education Act, 1921. The provisions of U.P. Act No.24 of 1971 in as much as provisions of U.P. Secondary Education (Services Selection Board) Act, 1982 and rules framed thereunder are applicable to the said institution.