- (1.) The petitioner is seeking quashing of the order dated 30.3.2016 whereby the petitioner, who is the Headmaster of the Gyan Bharati Shiksha Sadan Purva Madhyamik Vidyalaya, Karvi, District-Chitrakoot (hereinafter referred to as 'the Institution') has been placed under suspension.
(2.) From reading of the impugned order of suspension it is noticed that the allegation against the petitioner is that he did not obey the instructions of the Basic Shiksha Adhikari, Chitrakoot or the Finance and Accounts Officer in the office of Basic Shiksha or the Manager of the Committee of Management of the Institution and instead he submitted the salary bills of the teaching and non-teaching staff of the Institution for the months from August, 2015 to March, 2016 to the Finance and Accounts Officer without presenting the same for the signature of the Manager of the Committee of Management.
(3.) The contention of the petitioner is that the Institution is recognized up to Junior High School and therefore, the Gyan Bharati Shiksha Sadan Society, Karvi is also the Committee of Management. This Committee of Management is duly recognized by the Assistant Registrar for running the Junior High School. It is submitted that a dispute arose with regard to the management and one Sri Ram Siya claiming himself to be the Manager of the Committee of Management filed a Writ petition no.67846 of 2011 seeking quashing of the order dated 1.11.2011 passed by the Basic Shiksha Adhikari, Chitrakoot as well as the attestation of signature dated 14.9.2011 and also sought quashing of the registration of the list of members and office bearers recognized by the Assistant Registrar, Societies for the year 2011-12 pertaining to the Institution in question. In the aforesaid writ petition, the High Court passed an order dated 25.11.2011 holding that there was a serious dispute with regard to manipulation and forgery and it has not been reflected in the documents that any election has been set up in the past and therefore, during the pendency of the writ petition salary of the teaching and non-teaching staff of the Institution shall be ensured by way of single operation.;