JUDGEMENT
S.Rafat Alam, J. -
(1.) All these four writ petitions are interlinked and as agreed to by the learned counsel for the parties were heard together and are being disposed of by a common judgment.
(2.) Civil Misc. Writ Petition No. 19779 of 1997 has been filed by Shri Udai Shanker Tiwari, an Assistant Teacher (hereinafter referred to as petitioner-teacher) of Mahatma Gandhi Vidyalaya Inter College, Kanpur (for short the College) for quashing the order of the Committee of Management dated 13.5.1997 putting him under suspension until further orders whereas the other three writ petitions have been filed subsequently by the Committee of Management of the aforesaid College (hereinafter referred to as the Management).
(3.) In Civil Misc. Writ Petition No. 22857 of 1997 the prayer is to quash the order of the District Inspector of Schools. Kanpur, dated 8.5.1997 recalling his earlier order dated 26.4.1997 approving the order of suspension of Shri Udai Shanker Tiwari (petitioner-teacher).;
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