- (1.) Heard Sri Ashok Khare, learned Senior Counsel, for the appellant and the learned Standing Counsel for respondent Nos.1 and 2.
(2.) It is not necessary to issue notice to respondent Nos. 3 and 4 in this case keeping in view the nature of the relief, which has been prayed for in the present appeal.
(3.) The appellant was a respondent in a Writ Petition filed by one Surendra Kumar Srivastava, a Class-III employee of an Intermediate College, who had been suspended by the appellant vide order dated 24.8.2015. The said suspension order was passed by the appellant which came to be challenged in the writ petition. The learned single Judge has dismissed the writ petition but at the same time, while dismissing the writ petition, a direction has been issued that a Charge-sheet shall also be issued to the Principal - appellant herein and the District Inspector of Schools shall ensure that the appellant is placed under suspension and a departmental inquiry is held against him.;