R.K.Agrawal, J. - (1.) By means of the present writ petition filed under Article 226 of the Constitution of India, the Committee of Management, Sri Ram Model Inter College, Thora, district Gautam Buddh Nagar seeks a writ, order or direction in the nature of certiorari quashing the order dated 4th December, 2003 passed by the District Inspector of Schools, Gautam Buddh Nagar, respondent No. 2, filed as Annexure-15 to the writ petition, and other consequential reliefs.
(2.) Briefly stated, the facts giving rise to the present petition are as follows : In the district of Gautam Buddh Nagar, there is a College, known as Sri Ram Model Inter College, Thora. It is a recognised Intermediate College and is also aided one. The respondent No. 4, Krishna Kumar, is the Principal of the College. The committee of management in Its meeting held on 19th October, 2003 passed a resolution to place respondent No. 4 under suspension. Consequently, the Manager, vide order of the same date, placed the respondent No. 4 under suspension. The papers were sent to the District Inspector of Schools, Gautam Buddh Nagar on 26th October, 2003 for granting approval. It appears that notices were Issued by the District Inspector of Schools and he after considering the matter on record, vide order dated 4th December, 2003 declined to grant approval to the suspension of the respondent No. 4.
(3.) I have heard Sri Ashok Khare, learned senior counsel, assisted by Sri V. K. Singh, on behalf of the petitioners, Sri J. C. Bhardwaj, learned senior counsel, assisted by Sri R. S. Kushwaha, on behalf of the respondent No. 4 and the learned standing counsel on behalf of the respondent Nos. 1, 2 and 3.;