Sanjeev Kumar vs Mansha Education Society, Through: Its President And Ors

Sunil Gaur, J

Petitioner is a Post Graduate Teacher (Physics) with respondent-School, who has been suspended vide impugned order of 23rd December, 2017

(Annexure P-1), against which he had sent a Representation of 30th December, 2017 (Annexure P-5 colly) to respondent-School and to respondent-

Directorate of Education.

According to petitioner’s counsel, there is no response to above said Representation of 30th December, 2017 (Annexure P-5 colly).

Mr. Ashok Aggarwal, Advocate, appearing for respondent-School submits that immediately after passing of impugned order, approval has been

sought from respondent- Directorate of Education, who had sought some information last week qua impugned order, which was promptly supplied and

till date, approval has not been received.

The prayer for interim relief is declined because the suspension order of 23rd December, 2017 (Annexure P-1) has neither been approved nor

disapproved by the competent authority.

In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-School as well as

respondent- Directorate of Education to pass a speaking order on petitioner’s Representation of 30th December, 2017 (Annexure P-5 colly) within

a week and its fate be conveyed to petitioner within two days thereafter, so that petitioner may avail of the remedies, as available in law, if need be.

With aforesaid directions, this petition and the applications are disposed of. Dasti.