Tarun Agarwala, J. - (1.) The petitioner is the Principal of the College and was suspended on certain charges by an order dated 27.3.2005. The petitioner filed a Writ Petition No. 37014 of 2005 praying for the payment of the salary, on the ground, that the suspension order had not been approved within the stipulated period of 60 days, as contemplated under Section 16-G(7) of the U.P. Intermediate Education Act. The Court by an order dated 5.5.2005 passed an interim order which is quoted herein under: In the meantime, in case suspension order dated 28.2.2005 has not been approved, then respondents are directed to ensure payment of salary to the petitioner month by month along with teaching and non-teaching staff of the institution.
(2.) The petitioner has filed the present writ petition for the quashing of the orders dated 9.3.2006 and 11.3.2006 passed by the District Inspector of Schools, whereby he has approved the suspension order dated 27.2.2005.
(3.) Dr. Daya Shanker, the learned Counsel for the petitioner submitted, that the suspension order, having not being approved within the stipulated period of 60 days, became inoperative and the suspension order came to an automatic end, in view of Section 16-G(7) of the U.P. Intermediate Education Act and, therefore the District Inspector of Schools had no authority to approve the suspension order after the expiry of 60 days.;