COMMITTEE OF MANAGEMENT CHOUDHARY RAM ROOP SINGH DHANRAJ SINGH Vs. DISTRICT INSPECTOR OF SCHOOLS FATEHPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned standing counsel for respondent Nos. 1 and 2 and the learned counsel appearing on behalf of respondent Nos. 3 and 4 respectively.

(2.) Writ petition is finally disposed of at the admission stage as contemplated under High Court Rules since all the respondents are represented and have no objection.

(3.) This is a petition challenging two orders dated 24.4.1999 and 28.6.1999 (Annexures-3 and 4 to the writ petition) whereby the District Inspector of Schools revoked the suspension order passed by the Management on the ground that petitioner's Management did not submit relevant papers within time stipulated under law before District Inspector of Schools under provision of Section 16G (1) of the Act and Chapter 3. Regulation 39 of the Regulations framed under the Act. The District Inspector of Schools, however, observed that no action of punishment could be initiated against any member of staff of the college since the authority of Committee of Management of the college was subject-matter of dispute in Writ Petition No. 3628 of 1999.