SUNEET KUMAR,J. - (1.) Heard the learned counsel for the petitioner, learned standing counsel for the first, second and third respondent and Sri Shailendra, learned counsel appearing for the fourth respondent.
(2.) Writ petition is being decided at admission stage, on consent, without calling for counter affidavit as per Rules of the Court.
(3.) The facts, inter se parties, is not in dispute. Committee of Management 1 of D.P.S.N. Inter College, Kakwan, District Kanpur Nagar, by the instant petition is assailing the order dated 3 November 2017 passed by the second respondent-District Inspector of Schools, Kanpur Nagar, disapproving the suspension of the fourth respondent-Principal of the institution under subsection (7) of Section 16-G of the Intermediate Education Act, 1921, and Regulations framed thereunder.;