- (1.) Heard learned counsel for the petitioner Sri N.L. Pandey appearing for Subhash Chandra Agrawal son of Sri Ranjeet Singh, Sri Indraraj Singh for respondent Nos. 5 and 6 and learned Standing Counsel for Respondent Nos. 1,2 and 3.
(2.) It is not necessary to issue notice to respondent No.4. The other respondents do not propose to file any counter affidavit at this stage and learned counsel for the parties contend that the matter be disposed of finally on the basis of material available on record. Accordingly, the writ petition is being disposed of finally at this stage itself.
(3.) The challenge in this writ petition is to the order passed by the District Inspector of Schools dated 3rd August, 2012 whereby he has accepted the proposal of no confidence motion as valid against the petitioner removing him from office of Manager and its subsequent approval by the General Body. The no-confidence motion is alleged to have been passed on 10th June, 2012 by the Committee of Management and is alleged to have been ratified by the General Body on 23.6.2012.;