Sudhir Agarwal, J. - (1.) HEARD Sri Adarsh Bhushan holding brief of Sri Ashok Khare, learned Counsel for the Petitioner, learned Standing Counsel for Respondents No. 1 to 3 and Sri A.K. Malviya for Respondent No. 4 and perused the record.
(2.) THE writ petition directed against the order dated 25th May, 2009 issued by the Manager, Mahavir Inter College, Malikpura, Ghazipur (hereinafter referred to as "College") pursuant to the resolution dated 24th May, 2009 passed by the Committee of Management of the College placing the Petitioner under suspension. It is admitted by the learned Counsel for the Respondent -Committee of Management that till date disciplinary proceedings have not been finalized since no final order has been passed in respect to the Petitioner.
(3.) LEARNED Counsel for the Petitioner, on the contrary, submits that the impugned order of suspension is malicious and therefore deserves to be quashed.;