M.Katju, J. - (1.) This Special Appeal has been filed against the judgment of the learned Single Judge dated 14.7.2004.
(2.) We have heard learned Counsel for the appellant and have perused the impugned judgment and found no infirmity in the same.
(3.) The facts and circumstances have been set out in great detail in the judgment of the learned Single Judge and they reveal the alarming situation, which is going on in Uttar Pradesh in the field of education. In fact in case after case that has come up before us, there arc allegations that the Principal of the College, who should be an ideal for students, is indulging in embezzlement of School funds, corruption by permitting copying in examinations etc. This is also a case in that category.;