GAJADHAR DHYANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has questioned election of respondent no. 10 as Manager of Janta Inter College, Kilbokhal, on the ground that one of his close relative is serving as Class-IV employee in the said institution.

(2.) Petitioner has relied upon Sec. 40 (6) of Uttarakhand School Education Act, 2006 which reads as hereunder:-

(3.) This Court is not impressed by the submission made on behalf of the petitioner. Sec. 40 (6) of Uttarakhand School Education Act, 2006 prohibits appointment of a person as a Teacher/Employee, if he is related to any Member of the Committee. This is not the case here, here the Uncle of a person already serving in an aided institution has been elected as Manager, therefore, Sec. 40 (6) of Uttarakhand School Education Act, 2006 cannot be pressed into service for setting aside the election of such person as Manager.