Ashwani Kumar Mishra,J. - (1.) An order passed by the Joint Director of Education, Meerut, dated 22.2.2020 contained in Annexure - 6 to the Writ Petition is challenged in this petition. Vide this order an authorised controller has been appointed to manage the petitioner institution, which is a recognised intermediate college. The order is assailed on the ground that the Joint Director of Education has no jurisdiction to pass such an order and that the principle of natural justice has also been violated.
(2.) Sri Prabhakar Awasthi, learned counsel for respondent no. 5 opposes the writ petition.?
(3.) The order records that the committee of management has violated Clauses-4, 5 and 6 (1) of the Scheme of Administration? and, therefore, its action taken on 18.5.2018 and 20.9.2019 is illegal. It is further recorded that a notice has been issued on 13.2.2020 calling upon the manager of the institution to submit his reply within a period of one week and as no reply has been received an authorised controller is appointed to manage the institution. The order also refers to some inquiry report submitted on 17.1.2020.;