Om Prakash, J. - (1.) PETITIONER seeks quashing of the suspension order and the charge -sheet dated 4.2.1991 (Annexures 6 and 7 respectively to the writ petition). It is averred by him that earlier also similar charge -sheet was served on a vague charge on the petitioner and then the District Inspector of Schools acting as Authorised Controller, by the order dated 30.6.1988, revoked the suspension order directing that a fresh audit report be obtained and the charge of embezzlement be precisely determined as to when by whom and of which amount the embezzlement was committed. The contention of the petitioner is that without having a fresh audit report and without complying with the aforesaid order dated 30.6.1988 of the Authorised Controller, the Management has passed the impugned suspension order and served the charge -sheet on a vague charge.
(2.) ON these facts, the petition is finally disposed of directing the respondents not to proceed against the petitioner in pursuance of the impugned charge -sheet dated 11.2.1991 (Annexure '7' to the writ petition) and they are, further, directed to comply with the directions as given by the then Authorised Controller in the order dated 30.6.1988 (Annexure '2' to the writ petition) before serving any charge -sheet and a suspension order on the petitioner. Unless the charge of embezzlement is precisely determined, as directed by the Authorised Controller in the aforesaid order, the petitioner will not be suspended and no charge -Information Solutions Pvt. Ltd. sheet on the charge of the same embezzlement will be served upon him. The impugned suspension order dated 11.2.1991 (Annexure '6' to the writ petition) and the charge -sheet of the same date (Annexure '7' to the writ petition) are, therefore, quashed.;