Rajiv Sharma, J. - (1.) HEARD learned counsel for the parties. The petitioner, who has been placed under suspension, by means of the order dated 24.9.1980 has preferred the instant writ petition assailing the aforseaid order. Notices were issued and it has been brought to the notice of the Court that the order of suspension has not been approved by the District Inspector of Schools as required under the U. P. Intermediate Education Act, 1921 and as such, the order of suspension passed by the Principal may be set aside. On behalf of Committee of Management, it has been alleged that against the inaction of the District Inspector of Schools, they have also preferred an appeal before the Deputy Director on 12.4.1982 but till date, no order has been passed and counsel for the Committee of Management prays that the Deputy Director may be directed to decide the appeal expeditiously. By means of the order dated 13.5.2009, this Court directed the Director (Higher Education) to appear in person on 20.5.2009 as to why the appeal, which has been preferred by the Committee of Management as back as in 1982, has not been decided by the Director (Higher Education), Faizabad. In compliance of the order dated 13.5.2009, Sri Miyan Jahan, Director, Higher Education is present and he submits that the matter is to be decided by the Director, Secondary Education. Accordingly, the matter is directed to be listed today. In compliance of the order dated 20.5.2009, Mr. Krishna Mohan Tripathi, Director, Secondary Education is present in person and assures this Court that the appeal filed by the Committee of Management in the year 1982, which is pending disposal, be decided expeditiously. He further submits that he will direct the officer concerned to decide the same by 15.6.2009. Further, he assures that he will take appropriate action against the officer concerned. At this stage, learned counsel for the petitioner submits that he does not want to press the writ petition as the Director has given assurance to get the appeal decided by 15.6.2009. In view of above, the writ petition is disposed of finally and the authority concerned is directed to decide the appeal by 15.6.2009, in accordance with law, after affording opportunity of hearing to the petitioner.;