LAWS(UTN)-2021-12-178

SURESH KANDPAL Vs. STATE OF UTTARAKHAND

Decided On December 28, 2021
Suresh Kandpal Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Petitioner is a Member of General Body of the Society, which runs Janta Inter College, Farsali, District Bageshwar.

(2.) According to the petitioner, last election for constituting Managing Committee of the institution was held in July, 2017 and term of the said Managing Committee expired in July, 2020 and, thereafter, no election has been held and day-to-day affairs of the College are being looked by the Authorized Controller appointed by the Director.

(3.) By means of this writ petition, petitioner has sought the folloaawing relief:-