- (1.) Heard learned counsel for the petitioner Sri S.P.Singh, learned Standing Counsel appearing for respondent nos. 1,2,3 and 4 and Sri R.D. Shahi, learned counsel appearing for the Committee of Management of the Institution.
(2.) This petition has been filed by the petitioner assailing the validity of an order dated 13.08.2014 passed by the Manager, Sri Bhimsen Inter College, Badgaon, Amethi, an institution duly recognised under the relevant provisions of Intermediate Education Act, 1921. The provisions of Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 are also applicable to the teaching and nonteaching staff.
(3.) Submission of learned counsel for the petitioner is that though by means of impugned order the petitioner has been removed from service, however, before passing the same, no charge sheet of any kind was ever served to him, neither any departmental proceedings were ever either instituted or conducted against him. He has further submitted that on account of the fact that the impugned order of removal has been passed without conducting any departmental proceedings, the same is unlawful.;