- (1.) M. Katju, J. Heard Sri V. K. Shukla for the petitioner, Sri P. N. Saxena for the Committee of Management and Sri V. M. Zaidi for the respondent No. 3.
(2.) THE petitioner has challenged the impugned order dated 19. 10. 1996, An-nexure-19 to the petition. By this order the District Inspector of Schools attested the signature of Sri Dalveer Singh as officiating Principal of Khalsa Inter College, Noorpur, district Bijnor. It appears that the petitioner has been suspended by the Committee of Management by resolution dated 11. 10. 1996, Annexure 16 to the petition. In my opinion, without going into the validity or otherwise of the suspension order, it with be expedient that the enquiry itself should be completed with in a reasonable period. Learned counsels for the parties agreed that the enquiry should be conducted by the Deputy Director of Education. (Madhyamik), Moradabad. I direct that the parties shall appear before the said authority along with certified copy of this order on 2. 12. 1996 and no separate notices will be issued to them by the Deputy Director of Education. On that date the parties will also file their representations annexing copies of any material which they wish to rely on after serving copies of them to the parties con cerned. Copy of the charge-sheet has been filed along with the counter-affidavit. The petitioner may file reply to the charge-sheet before the Deputy Director of Education on the date fixed. i. e. on 2. 12. 1996. The Deputy-Director of Education will MX a date and with in. two weeks thereafter, i. e. by 16. 12. 1996. and he shall summon all the relevant records from the concerned authority. Since the petitioner has a grievance that the Committee of Management is biased against him, I direct that the enquiry shall be held by the Deputy Director of Education himself which shall be completed latest by 15. 1. 1997. The Deputy Director of Education will pass a speaking order deal ing with the contentions of the respective parties. If the petitioner is exonerated in the enquiry, he may make a representation to the D. I. O. S. regarding, his claim to be reinstated as ad hoc Principaland the same shall be decided with in 2 months thereafter in accordance with law after hearing the parties concerned. With these observations the petition is finally disposed off. Order accordingly. .;