- (1.) The present petitions have been filed by the Committee of Management as well as the Teachers challenging the enquiry report dated 28.1.2020, the notices issued in pursuance to the enquiry report dated 25.6.2020 as well as the order dated 17.2.2020 issued by the respondent no. 1 dated 17th February, 2020 directing the respondent no. 2 and respondent no. 5 to take requisite action in pursuance to the enquiry report dated 28.1.2020.
(2.) The present judgment decides all the above writ petitions filed by the Committee of Managements and individual Teachers.
(3.) Heard Sri R.K. Ojha, learned Senior Advocate assisted by Sri K.B. Parihar, counsel for the petitioners and Sri M.C. Chaturvedi, learned Additional Advocate General assisted by Sri Apoorva Hajela, counsel for the respondents.;