BHANU DATT Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present petition has been filed by the petitioner for a direction to the respondents to incorporate the name of the petitioner and other 49 members as life members in the Voter s list of the General Body and to permit the petitioner and 49 other life members in the Election of the Committee of Management, B.D. Inter College, Bhagwanpur, Haridwar.

(3.) Learned counsel for the petitioner confined his prayer and prayed that the petitioner may be permitted to file his representation before the District Education Officer, Haridwar, who may be directed to decide the representation of the petitioner, in respect of inclusion of the name of the petitioner and other 49 members, as life members in the Voter s list of the General Body, before the election.