VIJAY PAL SINGH SULEKH SINGH Vs. RASHTRIYA INTER COLLEGE AURANGABAD ANEKI TEHSIL AND DISTRICT HARIDWAR

JUDGEMENT

(1.) Heard learned counsel of the parties and perused the record.

(2.) Learned counsel for the respondents is agree that the writ petition be disposed of today without counter version.

(3.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari for quashing the impugned order dated 27.04.2010 passed by respondent no.4 annexed as Annexure no. 8 to the writ petition whereby the respondent no.2, in view of the inquiry report dated 3rd April 2010 and scheme of administration directed the authorized controller to conduct the election.