HARISH CHANDRA SINGH BISHT Vs. STATE AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) BY means of this writ petition, the Petitioner has sought following reliefs:

(3.) ACCORDING to the Petitioner some of the members were inducted in the institution within a period of six months prior to the expiry of term of Committee of Management and they have no right to participate in the election process in view of Clause 4 and 7 of the Scheme of Administration. Petitioner has also filed objection against the nomination of two members, who were inducted within a period of four months from the expiry of term of Committee of Management.