- (1.)RULE. Respondents waive service. By consent, rule is made returnable forthwith.
(2.)BY this petition under Article 226, the petitioner is challenging the order of suspension dated 26th August, 1996 passed by the Principal of shivaji Mahavidyalaya (Arts, Science and commerce), Parbhani.
(3.)ONLY few facts are required to be stated. The petitioner is working as a teacher in the junior college of Shivaji Mahavidyalaya (Arts, science and Commerce), Parbhani. It seems that a criminal case is registered against the petitioner under sections 498a and 306 of Indian Penal Code. He was arrested by the police in connection with the said case and was subsequently released on bail. By the impugned order dated 26th August, 1996, the petitioner was put under suspension by the Principal of the college.