Manoj Kumar Gupta, J. - (1.) Heard Sri Amit Saxena, learned counsel for the petitioner and learned Standing Counsel for the State-respondents. I have also heard Sri Ashok Khare, learned senior counsel assisted by Sri Vinod Shanker Giri on behalf of one Goverdhan Prasad Awasthi, Lecturer, Har Sahai Jagdamba Sahai Inter College, Kanpur, the caveator-applicant.
(2.) Sri Ashok Khare states that the caveator-applicant is the person to whom the charge of the post of officiating Principal has been handed over after placing the petitioner under suspension.
(3.) The petitioner is the officiating Principal of Har Sahai Jagdamba Sahai Inter College, Kanpur, a recognised institution under the U.P. Intermediate Education Act, 1921. The Committee of Management of the said institution is not functional and the District Inspector of Schools is acting as Authorised Controller. By impugned order dated 30.1.2019, the District Inspector of Schools, while acting as Authorised Controller, has placed the petitioner under suspension and by subsequent order dated 27.3.2019, he has accorded approval to the suspension order.;