SAMEER AHMAD SHEIKH Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) The petitioner has challenged the order of suspension dtd. 8/6/2023, thereby suspending the petitioner from the post of Headmaster of Municipal Council Secondary and Higher Secondary) Urdu School, Municipal Council Umarkhed. The action was taken by the respondent after six months from the date of alleged incident and suspension is without considering the report submitted by the Head of Mid-day Meal Scheme.