SHOBAN SINGH NEGI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition, the petitioner has sought following relief: - 1. Issue a writ, order or direction in the nature of certiorari quashing the impugned Resolution No. 1 dated 06.07.2011 passed by the Committee of Management, adding the three clauses without amending the scheme of administration under the Uttarakhand School Education Act, annexed as annexure no. 5 to the writ petition. 2. Issue a writ, order or direction, in the nature of certiorari quashing the impugned Resolution No. 1 dated 19.07.2011, passed by Committee of Management, whereby the Resolution dated 06.07.2011 was amended and Clause 1 -Ga was retained as amended by the Resolution dated 06.07.2011, annexed as Annexure no. 4 to the writ petition.

(3.) ISSUE a writ, order or direction, in the nature of certiorari quashing Resolution No. 2 dated 31.07.2011, passed by the Committee of Management rejecting the bank drafts of 432 members dehorse to the scheme of administration, annexed as Annexure no. 6 to the writ petition.