S.R.Singh, J. - (1.) Petitioner has entered the portals of this Court challenging the impugned order (Annexure 30) passed by the Vice-Chancellor, Chaudhary Charan Singh University, Meerut, whereby the Vice-Chancellor has revoked the suspension order dated 9.3.97, passed by the Management Committee, D.N. (PG) College, Meerut, of course, qualifying it with a proviso that the on-going disciplinary enquiry against the 3rd respondent-Dr. P.C. Pachuari, suspended Principal of the College, may go on.
(2.) The Petition was presented in the Registry on 4th June, 1997 with a concommitant application for interim relief in addition to a separate application attended with an affidavit, unfolding therein the urgency for the matter to heard in the course of vacation. On the urgency application, the learned Senior Vacation Judge seripted the following order : "5.6.97 Registry does not find the case to be urgent. Report of the Registry is upheld. Petition may come up after vacation. Sd-DS Sinha Sr. Vacation Judge."
(3.) On 5.6.97 itself, the petitioner moved another application which came to be registered as Civil Misc. Application No. 39367 of 1997 praying therein that the Court may call for the record of the writ petition consistent with its urgency and pass such other and further order as the Court may deem fit and proper in the circumstances. Viewing the urgency in its pros and cons, the said application was directed by this Court to be put up with the record the following day and that is how, the matter has found its access to this Court on 6.6.1997.;