Tarun Agarwala, J. - (1.) Heard Sri Ashok Khare, the learned senior counsel assisted by Sri S.D.Shukla, the learned Counsel for the petitioner and Sri S.C. Dwivedi, the learned Counsel for the Committee of Management, respondent No. 4 and the learned Standing Counsel for the remaining respondents. Since affidavits have been exchanged between the parties, the matter is being decided finally at the admission stage itself.
(2.) The petitioner is functioning as the Principal of the Sherwani Inter College, Neoli, District Etah and was suspended by an order dated 4.2.2006 on a variety of charges, some of which relates to financial irregularities. The District Inspector of Schools by an order dated 16.2.2006 issued a notice to the Committee of Management requesting them to submit the requisite papers relating to the suspension of the petitioner. It transpires, that upon hearing the parties, the District Inspector of Schools on 21.2.2006, recorded the submissions of the Committee of the Management, namely, that the suspension order would be treated as a charge-sheet and that other papers in support of the charge-sheet would be supplied at a subsequent stage.
(3.) From a bare perusal of the short counter affidavit filed by the Committee of Management, it has come on record, that the Committee of Management had supplied the requisite information as contemplated under Regulation 39 of Chapter III of the Regulations framed under the U.P. Intermediate Education Act, 1921 (hereinafter referred as the 'Act'). The District Inspector of Schools by an order dated 1.4.2006 approved the suspension order in exercise of his powers under Section 16-G(7) of the Act.;