Arun Tandon, J. - (1.) Heard Sri S.K. Shukla and Sri D.K. Srivastava, learned Counsel for the Petitioners, Sri A.N. Rai, learned Counsel for Respondent No. 4 and learned Standing Counsel for the State -Respondents.
(2.) Learned Counsel for the parties agree that the present writ petition may be disposed of at this stage without calling for any affidavit, specifically in view of the order proposed to be passed today.
(3.) Adarsh Bhartiya Chandra Lal Intermediate College, Dutt Nagar, District Baghpat is duly recognized and aided institution under the provisions of U.P. Intermediate Education Act, 1921. Respondent No. 4, namely, Arun Kumar Singh, was working as principle of the said institution, he was placed under suspension vide resolution of the Committee of Management dated 22/24th April, 2010 and the papers in that regard were transmitted to the District Inspector of Schools for necessary approval under Sec. 16 -G (5) of Act, 1921. The District Inspector of Schools under the impugned order dated 18th June, 2010 has passed a creative order stating therein that the suspension is not in accordance with the relevant statutory provisions and is, therefore, being disapproved. The order contains absolutely no reason for the conclusions arrived at.;