A.P.SAHI, J. - (1.) THIS petition has been preferred by the Committee of Management through Rajendra Singh as Manager of Inter College Sarsena, Sachuee, District Mau, assailing an order dated 18.10.2010 whereby the District Inspector of Schools has proceeded to revoke the proposal of suspension of Respondent No.5 - Shiv Sahai Singh claiming himself to be the Head of the Institution. The District Inspector of Schools has simultaneously imposed an order of single operation of accounts under Section 3 (3) of the U.P. Act No.24 of 1971 Act.
(2.) THE petition has been heard with the assistance of Sri Siddharth Verma for the respondent No.5 and learned Standing Counsel for Respondent Nos. 1 to 4, who have stated at the Bar that they do not propose to file a counter-affidavit in view of the nature of the order that is proposed to be passed. Sri Khare, at the very out set on instructions received, contends that the present writ petition is confined to a challenge to the order imposing the single operation of accounts under Section 3 (3) of the U.P. Act No.24 of 1971 Act. The petitioner proposes to challenge the other part relating to the matter of suspension before the appropriate Bench. Accordingly, this writ petition is confined only to the extent of the order being impugned in relation to the single operation of accounts.
(3.) SRI Khare submits that the signatures of the petitioner were attested and countersigned by the District Inspector of Schools in 2008. The respondents dispute this position and contend that no such signatures have been attested pursuant to any election held in the year 2008.;