A.P.Sahi, J. - (1.) The petitioner has questioned the validity of the allege oral order of termination dated 1.7.2003 whereby the petitioner is not being permitted to further discharge his duties as the head of the institution known as Maharshl Dayonand Vkdya Mandir Higher Secondary School, Bilaspur district Rampur.
(2.) The challenge is on the ground that the termination order is in violation of the rules promulgated by the State Govt. under the government order dated 10.8.2001 (Annexure 1 to the writ petition) and that the entire action is in violation of the provisions of the U.P. Intermediate Education Act and the Regulations famed thereunder. It has also been urged that the proceedings are in violation of principle of natural justice and that the petitioner has been substituted by the appointment of the respondent No. 5 which action is also in violation of Articles l4 and 16 of the Constitution of India.
(3.) Heard learned counsel for the petitioner Shri Irshad Ali and learned standing counsel for the respondent Nos. 1, 2 and 3.;