G. N. Ray, J. - (1.) Special leave granted. Heard learned counsel for the parties.
(2.) On the application for special leave to appeal notice was issued by this Court on the respondents indicating therein that the said application for special leave to appeal will be disposed of finally at the notice stage itself on the short question as to why the disciplinary proceedings and the order passed therein should not be set aside and a fresh enquiry should be ordered on the ground that one of the participants of the Enquiry Committee was biased. Such notice was served on the respondents and the respondents Nos. 1 and 4 have entered appearance through a learned Counsel and also filed counter-affidavit to the special leave petition.
(3.) The appellant was appointed as Principal of Dr. Hari Ram (Co-education) Higher Secondary School, Datarpur in Tehsil of Dasuya in the District of Hoshiarpur. He was placed under suspension by the Managing Committee of the said School and charge-sheet containing 12 charges was issued to the appellant. Charge No. 12 was to the following effect: "the following amounts are reported to have been used by you and are unaccounted for: A sum of Rs. 129.37 on account of amalgamated fund for the month of December, 1969 given to you by Shri Maru Ram teacher in charge, amalgamated fund." ;