- (1.) Heard learned Counsel Sri B.N. Singh for the Appellant and Sri P.S. Baghel for the Respondent No. 1 and the learned Standing Counsel for the Respondent No. 2 to 4.
(2.) By this appeal the Management of an Intermediate College assails the order of the learned Single Judge whereby the approval to the suspension of the Respondent No. 1 by the District Inspector of Schools, Mahamaya Nagar has been set aside and the DIOS has been directed to pass a fresh order in accordance with law.
(3.) Sri B.N. Singh learned Counsel for the Appellant submits that the charges were serious enough so as to warrant disciplinary action which has been concluded through an enquiry and the papers have been submitted to the U.P. Secondary Education Service Selection Board for approval. He submits that in view of this, there was sufficient evidence to conclude that there were prima facie charges that were grave enough to take serious action against the Respondents and therefore the learned Single Judge ought not to have interfered with the order passed by the District Inspector of Schools.;