- (1.) The facts of these two connected cases are not only disturbing but have created a chaotic condition. In Basti District, there is an institution known as Kisan Inter College, Maraha. It is governed by the U.P. Intermediate Education Act, 1921.
(2.) Chinta Haran Singh was the Assistant Clerk. There were serious charges of embezzlement against him. He was suspended on 11-9-1979. A charge-sheet was served on him on 17-10-1979.
(3.) The enquiry was conducted. The report was submitted. The Committee of Management accepted it. It passed a termination order on 9-12-1979. The relevant papers were sent to the District Inspector of Schools on 21-12-1979 for his approval. It was granted on 29-5-1982. The petitioner filed an appeal before the Deputy Director of Education on 19-8-1982. No stay was granted to him. The appeal remained pending for three years. It was allowed on 28-5-1985. Consequently, he became entitled to be re-instated as assistant clerk.;