- (1.) Heard Sri Yogesh Kumar Saxena, learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) By means of this writ petition, the petitioner has raised a grievance that the Authorized Controller by the order impugned dated 25.07.2019 suspended the petitioner, who was working as Principal.
(3.) Learned counsel for the petitioner has drawn my attention to the order passed by this Court dated 11.07.2019 by which the appointment of authorized controller itself has been stayed. The authorized controller was appointed by an order dated 31.10.2018 and this Court in Writ Petition No. 18694 of 2019 by order dated 11.7.2019 stayed the appointment of the authorized controller. It is, therefore, submitted that on 25.07.2019, there is no authorized controller, therefore, the petitioner could not have been suspended.;