M. P. Singh J. - (1.) "The petitioner had abused and assaulted the Principal of the College on 16-5-1987 in the College premises itself' was one of the proved charges on the basis of which an order of dismissal was passed against him.
(2.) THE petitioner was appointed as permanent lecturer in Hindi in Tulsi Inter College, Babuganj Jamethi Kunda, District Pratapgarh. He was suspended on 22-6-87, This order was approved by the District Inspector of Schools. A charge sheet dated 25-6-1987 was served on him on 8-7-1987. The Manager of the Committee of Management was appointed as enquiry officer. He enquired into the matter and submitted his report. The Committee of Management passed a resolution for dismissal of the petitioner. The relevant papers were sent to the District Inspector of Schools on 3-11-1987 for approval by the U. P. Secondary Education Services Commission, Allahabad (in short the Commission). On 6-7-1989 the Commission approved the dismissal of the petitioner. The present petition is directed against the said order.
(3.) HEARD Sri Rakesh Dwivedi, learned counsel appearing on behalf of the petitioner and Sri S. N. Srivastava, learned counsel appearing on behalf of the opposite parties. The first contention of the learned counsel for the petitioner was that the principle of natural justice has not been followed in the instant case. The petitioner had not been given full opportunity of hearing.;