SURENDRA SINGH RAWAT S/O SRI SOBAN SINGH RAWAT AND SHIV SINGH S/O SRI PAN SINGH Vs. STATE OF UTTARAKHAND AND TWO ORS.

JUDGEMENT

(1.) HEARD Mr. C.K. Sharma, Advocate for the Petitioners, Mr. N.P. Shah, Standing Counsel for the Respondents and Mr. A.V. Pundir, Advocate appearing on behalf of the intervener.

(2.) LEARNED Counsel for the parties have submitted that the instant writ petition may be disposed of finally at the admission stage since there is no factual dispute.

(3.) ACCORDING to the Petitioners the election was conducted on 20 -7 -2010 and the Election Officer sent report about the elected members of Committee of Management for its approval to the District Education Officer, vide Annexure No. 11. The complaint was made by intervener Smt. Vimla Devi.