S.P. Mehrotra, J. - (1.) SRI A.K. Shukla, learned counsel for the petitioner submits that the order of suspension in respect of respondent no. 4 was passed on 17th December, 2008 and the Resolution in this regard was passed by the Committee of Management on 20th December, 2008. The papers along with the order of suspension were submitted before the District Inspector of Schools on 30th December, 2008. Sub- Section (6) of Section 16 G of the U.P. Intermediate Education Act, 1921, inter-alia provides that where any teacher is suspended by the Committee of Management, it shall be reported to the Inspector within seven days from the date of the order of suspension. In the present case, the order of suspension has been reported to the District Inspector of Schools after the expiry of the period of seven days, as mentioned in sub Section (6) of Section 16 G of the U.P. Intermediate Education Act,1921. SRI A.K. Shukla, learned counsel for the petitioner prays for time to study the question as to whether the period of seven days, as mentioned in sub-Section (6) of Section 16 G of the U.P. Intermediate Education Act, 1921 is mandatory or directory. List this case before the appropriate Bench in the next cause list.;