- (1.) HEARD Sri Pradeep Kumar learned Advocate assisted by Sri Uma Nath Pandey learned Counsel for the petitioner and Sri Ravi pratap, appearing on behalf of respondent No. 4.
(2.) BY means of the present writ petition, the petitioner has challenged the order dated 28. 6. 2008 passed by District Inspector of Schools, Basti, by which Sri Veer Bahadur Singh, respondent No. 4, has been appointed as officiating Principal of the College and a direction has been issued to hand over the charge.
(3.) LEARNED Counsel for the petitioner submitted that on account of various irregularities and the charges of embezzlement Sri Veer Bahadur Singh was suspended and an F. I. R. has also been lodged against him. He submitted that the suspension order has not been approved by the District Inspector of Schools. A detailed inquiry was made and a proposal for removal of Sri Veer Bahadur singh form service was passed, which was referred to the District Inspector of schools, Basti. On consideration of entire materials, the District Inspector of schools, Basti vide letter dated 31. 5. 2005 has referred the same to the secretary, Madhyamik Shiksha Seva Chayan Board, Allahabad for final decision. The matter is still pending. It is submitted that respondent No. 4 is not co-operating thus the decision could not be taken by the Board. He submitted that while considering the case of appointment of Sri Veer Bahadur Singh as officiating Principal, the D. I. O. S. has made a wrong observations and the fact that the proposal of removal from service on the basis of enquiry and various allegations is subjudice before the Board has not been considered. He further submitted that the matter is pending before the Board while the D. I. O. S. has observed that the entire allegations made by the Committee of Management have been diluted.;