- (1.) Through the order dated 13th May, 1987 we had quashed the dismissal order on the ground that the prior approval of the Board constituted under the U.P. Act No. 5 of 1982 had since not been obtained, his dismissal was invalid. The approval is still pending before the Commission.
(2.) The Committee of Management desires that so long as the approval has not been accorded, the Committee may not be forced to take work from the petitioner Vijai Dhari Pandey, who was stated to be a troublesome person. We do not consider it to be in the public interest to pass such order. If the Committee pays salary to the teacher that would be out of public funds. What the Committee should do is to approach the Commission for early or expeditious disposal of the approval. We are informed that representations in this regard have already been made to the Committee of Management and the Commission and are pending. The Commission may dispose of the representations and pass a final order for approval of the termination of the petitioner's service if possible within three months from today on the production of a certified copy of this order.
(3.) Let a copy of this order be given to the counsel within two days of payment of usual charges. Decided accordingly.;