Rakesh Tiwari, J. - (1.) Shri Vishwanath Gurukul Sanskrit Mahavidyalaya is a registered society. !t is running Adarsha Shri Vishwanth Gurukul Sanskrit Mahavldyalaya thereinafter called the Institution). It appears that disputes about the Management are going on and cases are pending before the Civil Judge as well as in writ petitions before this Court. Once the matter also went up to the Supreme Court but petitioner No. 1 continued to function as Mahant and has been performing the duty of the President of the society managing the institution.
(2.) On 17.1.2002, the Management of the society was reconstituted when petitioner No. 2 was appointed as its Manager. The Vice Chancellor recognised petitioner No. 1 as President of the Committee of Management on 1.2.2002.
(3.) It appears that some complaints were made against respondent No. 3. the Principal of the Institution. The Committee of Management issued a show cause notice to respondent No. 3. who submitted his reply. The Committee of Management suspended respondent No. 3 and forwarded the necessary papers, such as charge- sheet, etc. to the Vice Chancellor for approval. Respondent No. 3 also made a representation to Vice Chancellor for revoking his suspension. The Vice Chancellor, it is alleged, without giving any notice to either party passed the impugned order dated 5.10.2001 by which not only suspension of respondent No. 3 was revoked but also an order for single operation was passed. The Management has challenged the validity of the said order in this writ petition.;