RAVINDRA SINGH RATHORE Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) All the six writ petitions relate to the same person holding the post of Principal in Mahatma Gandhi Sainik Inter College, Pachaya Gaon, Etawah and, therefore, they have been heard together and are being disposed of by a common judgment.

(2.) Writ Petition No. 16905 of 2000 has been filed by Ravindra Singh Rathore seeking a writ, order or direction restraining the respondents from interfering in the functioning of the petitioner as the officiating/ad hoc Principal of the Mahatma Gandhi Sainik Inter College, Pachaya Gaon, Etawah. A further relief has been prayed by him for directing the respondents to pay his regular monthly salary on the post of Principal including the arrears of salary from February, 2000.

(3.) Writ Petition No. 34715 of 2000 has been filed by the Committee of Management, Mahatma Gandhi Sainik Inter College, Pachaya Gaon, Etawah and the Manager, Rajeshwari Devi and Baij Nath Yadav, Principal of the said college seeking a writ, order or direction in the nature of certiorari quashing the order dated 1st August, 2000, passed by the District Inspector of Schools, Etawah, filed as Annexure-18 to the writ petition, and also a writ of mandamus directing the respondent No. 1 to pass a fresh order on merit on the proposal of suspension of Ravindra Singh Rathore, respondent No. 2, submitted by them and not to interfere with the functioning of the college till the conclusion of the enquiry as also of the functioning of the officiating Principal. By means of the order dated 1.8.2000, the District Inspector of Schools, Etawah, had rejected the representation made by the Committee of Management regarding attestation of signature of Sri Baij Nath Yadav, the next seniormost teacher in the college, in place of Sri Ravindra Singh Rathore.