DEV KUMARI SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) According to the petitioner, she was elected as Manager of Kishan Inter College, Lalpur, District Udham Singh Nagar. She has challenged the order dtd. 31/12/2020 passed by Additional Director, Secondary Education, Kumaon, whereby an Authorized Controller was appointed to manage the affairs of Kishan Inter College, Lalpur. Perusal of the impugned order reveals that Authorized Controller was appointed for six months or till constitution of new Committee of Management, whichever is earlier.

(3.) This Court had passed an interim order on 17/3/2021, whereby effect and operation of the impugned order dtd. 31/12/2020 was stayed.