ARUN TANDON, J. - (1.) HEARD Sri Ashok Khare Senior Advocate, assisted by Sri Sunil Kumar Srivastava, on behalf of the petitioner and Sri Anil Kumar Sharma Advocate on behalf of respondent No. 4.
(2.) A statement has been made on behalf of the Counsel for the respondents that the writ petition itself may be disposed of in terms of the order proposed to be passed by this Court, without calling for the counter affidavit. This writ petition has been filed against an order passed by the District Inspector of Schools, Etawah/Auraiya dated 27.7.2006 whereby, in exercise of powers under Section 16-G (7) of Intermediate Education Act, the District Inspector of Schools has granted approval to the suspension effected against the petitioner, who was working as Principal of the Institution. The order dated 27.7.2006 has been challenged by the petitioner on the ground that no opportunity of hearing was afforded by the District Inspector of Schools before passing the impugned order.
(3.) WITH reference to charges, as have been noticed in the charge-sheet, Counsel for the petitioner submits that if opportunity of hearing had been afforded to the petitioner by the District Inspector of Schools, he would have explained that the charges as framed have no leg to stand and even otherwise are based on non-consideration of certain developments which have taken place after the earlier report submitted before the District Magistrate.;