- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondent, Sri. Birendra Singh, learned counsel for the respondent No. 3 and Sri. Nikil Kumar, learned counsel for the respondent No. 4.
(2.) The petition is being decided finally on the request of the parties without calling for counter affidavit as per the Rules of the Court.
(3.) The petition is directed against the order dated 6 April, 2015 passed by the second respondent District Inspector of Schools, Chitrakoot approving the suspension of the petitioner and the resolution dated 22 March, 2015 passed by the Committee of Management, Krishak Inter College, Bhaunri, District Chitrakoot placing the petitioner under suspension.;