B.AMIT STHALEKAR,J. - (1.) Heard Shri B.P. Yadav, learned counsel for the petitioner, learned standing counsel for the respondents no 1 and 2 and Shri Anil Bhushan, learned senior counsel assisted by Shri Bal Mukund Singh, learned counsel for the respondent no. 3.
(2.) Briefly stated the facts of the case are that the petitioner is the Committee of Management and is seeking quashing of the order of the District Magistrate dated 7.12.2017 whereby the District Inspector of Schools (DIOS) disapproved the order dated 19.9.2017 whereby the respondent no. 3 was placed under suspension.
(3.) The submission of the learned counsel for the petitioner is that the charges against the respondent no. 3 were of serious nature relating to financial irregularities of charging Rs. 200/- extra fees from each of the students and despite several letters being sent to him on 24.9.2016, 31.12.2016 and 10.3.2017 he did not submit any reply, therefore, he was placed under suspension.;