Sunil Ambwani, J. - (1.) Heard Sri Ashok Khare, senior advocate assisted by Sri V. K. Singh for petitioner and Sri A. P. Srivastava for respondents.
(2.) This writ petition was nominated for hearing to this Court by the then Hon'ble the Chief Justice on 7.11.2001. After exchange of counter and rejoinder-affidavits between 24.4.2003 to 14.5.2004. when the writ petition was finally heard, the matter was adjourned almost for eighteen dates to enable senior counsel, for the respondents to address the Court. He, however, did not choose to appear even on the date of hearing and thus the Court proceeded to hear Sri A.P. Srivastava for the respondents.
(3.) The petitioner has prayed for quashing of an order dated 2.9.2001, passed by Committee of Management and the order of same date issued by the Manager, D.B. Santokh Singh Khalsa Inter College Partab Pura Agra (hereinafter referred to as the college) and for quashing the entire proceedings including the resolution dated 2.9.2001, claimed to have been passed by Committee of Management of the college, to permit petitioner to function as Principal of the college and to pay his regular salary.;