PUSHKAR SINGH BISHT Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) (Intervention Application No. 4550/2012) (Stay Vacation Application No. 4551/2012) Heard Sri V.B.S. Negi, Senior Advocate, assisted by Mr. Naveen Tewari, Advocate for the petitioner, Sri K.C. Tewari, Brief Holder on behalf of respondents and Sri A.S. Rawat, Senior Advocate assisted by Sri Ravindra Singh Bisht, Advocate appearing on behalf of intervener.

(2.) BY means of this petition the petitioner has sought a writ in the nature of certiorari to quash the order dated 30.3.2012 passed by the respondent No.1 contained in Annexure No.7 to the writ petition. Further prayer was made to direct the respondents to conduct the election of the Committee of Management on the basis of the duly approved members of the General Body who are already on record.

(3.) SRI Ashok Duklan and Sri Virendra Garhdesi have filed intervention application 4550/2012 and stay vacation application No. 4551/2012 and prayed for vacation of interim order dated 19.4.2012 passed by this court.