(1.) This appeal is by one of the respondents of the related writ application being W.P. 6046(W) of 2015.
(2.) The writ petition was filed by the Headmaster and Secretary of Managing Committee of a school against the concerned District Inspector of Schools (Secondary Education) alleging violation of principles of natural justice while haring complaints made against them.
(3.) The writ court in the impugned judgment and order passed certain directions to be followed by the said District Inspector for the hearing in respect of the complaints against the writ petitioners and the order which had already been passed by the said District Inspector on December 9, 2014 in respect of the said complaints was directed to be kept in abeyance.