- (1.) Heard the learned counsel for the parties and perused the material placed on record.
(2.) Having regard to the circumstances, this intra court appeal is taken up for final disposal at this stage itself.
(3.) The dispute in the present matter relates to the claim of the present appellant to continue as officiating Principal of Bariyar Shah Inter College Bharkharey Sultanpur, represented by the respondent No. 1 (writ petitioner). The respondent No. 1 filed the writ petition, being Misc. Single No. 6233 of 2014, questioning the orders passed by the official respondents whereby and whereunder, the appellant was to be allowed to work as the officiating Principal of the college in question. It was, inter alia, contended by the writ petitioner that the present appellant was not suitable to hold the administrative post of Principal. An order dated 22.09.2014 was also in question before the learned Single Judge whereby, the District Inspector of Schools had ordered single operation of the account of salary disbursement concerning the institution because of the management having failed to comply with the orders passed by the Department and complications having arisen in the disbursement of salary.;