- (1.) S. R. Singh, J. Heard Sri B. D. Mandhyan, counsel appearing for the petitioner and also the learned counsel appearing for the caveator.
(2.) IT has been stated at the bar by Sri Ashok Khare, counsel for the caveator that the matter regarding approval is engaging the attention of the District Inspector of Schools inasmuch as the papers have been forwarded under Regulation 39, Chapter III of the Regulations framed under the U. P. Intermediate Education Act. In this view of tie matter, I do not feel pursuaded to issue any order or direction which may pre-empt the decision of the District Inspector of Schools who is the appropriate authority to accord approval or disapproval to the suspension order. I have no manner of doubt that the District Inspector of Schools shall have due regard to the nature and gravity of the charges on which is founded that suspension order as also the question whether the requirements of Regulation 39 Chapter ill of the Regulations have been observed in compliance. The decision regarding approval or disapproval shall be taken, if not already taken, within 15 days by means of a reasoned order, from the date of filing of a certified copy of this order before him. Subject to the above observations, the petition stands disposed of finally. Petition disposed of. .;