- (1.) Heard Sri R.C. Dwivedi, learned counsel for the petitioners, Sri S,K, Shahi, learned counsel for respondent No.4 and learned Standing Counsel for respondent Nos. 1 to 3.
(2.) The petitioner is seeking for quashing of the order dated 26.11.2014 and 26.12.2014 passed by the District Inspector of Schools, Ghazipur.
(3.) The ground for challenge is that the respondent No.4-Head Clerk of the institution was suspended by order dated 1.9.2014. The said order was duly communicated to the District Inspector of Schools. However, no order of approval or disapproval to the suspension order was passed, rather proceeding under Section 3(3) of the Payment of Salaries Act, 1971 was initiated against the committee of management to ensure payment of salary of respondent No. 4 for November, 2014. Submission is that Regulation 39(3) obligates the District Inspector of Schools to pass an order of approval or disapproval of the suspension order in writing else the suspension order would become ineffective after a period of 60 days from its inception.;