Arun Tandon, J. - (1.) Heard learned Counsel for the parties.
(2.) The suspension of the Principal of the recognised intermediate college on the charge of embezzlement etc., has been engaging the attention of this Court time and again and at present two writ petitions are pending in respect of the same.
(3.) Facts in short relevant for these petitions are: the Committee of Management vide resolution dated 29th June, 2005 resolved to suspend the Principal of the institution pending enquiry into charges of financial embezzlement etc. The District Inspector of Schools, Kanpur Nagar, in exercise of powers under Section 16(g) (7) of the U.P. Intermediate Education Act, 1921 disapproved the said order of suspension vide order dated 22nd July, 2005. The order so passed by the District Inspector of Schools was challenged by the Committee of Management by means of Civil Misc. Writ Petition No. 52780 of 2005. The writ petition was allowed vide judgment and order dated 29th July, 2005 and this Court required the District Inspector of Schools to reconsider the matter in light of the observations made in the judgment.;