- (1.) MR. A. K. Dixit and MR. Anant Tewari appeared for the respondents.
(2.) THE petitioner terminated the ser vices of Respondent No. 5 Principal as a disciplinary action. This has been disapproved by the Vice-Chan- on two grounds that the termination is effected without prior a management of the recognized. Learned counsel Before us is that the Vice-Chancellor has not heard the petitioner before passing the impugned order. Even o the wise relevant record regarding en quiry etc. was lot taken into account. Learned counsel for the petitioner at this siage made statement that the petitioner shall withdraw the order of termination of Respondent No. 5 and shall approach the Vice-Chancellor' for seeking prior ap proval along with record. We grant per mission to the petitioner to approach the Vice-Chancellor afresh. In case the proposal is submitted to the Vice-Chan cellor in relation to the termination of Respondent No 5, the Vice-Chancellor shall grant necessary opportunity to the petitioner of being heard along with relevant record. The Vice-Chancellor shall also (sic) to the question regarding the recognition of the management. With these observations the peti tion is disposed of.
(3.) COPY of this order be given to the learned counsel for the petitioner with in two days on payment of usual charges. Petition disposed of. .;