Devendra Pratap Singh, J. - (1.) Heard learned Counsel for the parties.
(2.) This petition is directed against an order dated 19th November 2010 by which the District Inspector of Schools, Basti has approved the suspension of the Petitioner who is an Assistant Teacher in Kisan Inter College, Rasoolpur Tareta in District Basti, which is a duly recognised and aided institution.
(3.) It is firstly urged that the Committee of Management which has suspended the Petitioner is not a duly elected Committee of Management and the Manager Sri Shatrughan Prasad Pandey was not eligible to hold the post of Manager in view of the decision of this Court in the case of Committee of Management and Anr. v/s. State of Uttar Pradesh. and Anr.(Writ Petition No. 66257 of 2008) decided on 14.7.2009 and in support thereof, he has relied upon a judgment of the Apex Court rendered in the case of Nand Deo Pandey v/s. Committee of Management : [1991 (1) UPLBEC 549].;