AJAY KUMAR Vs. REGIONAL ADDITIONAL DIRECTOR

JUDGEMENT

(1.) These are two Writ Petitions. In Writ Petition No. 10 of 2022, the petitioner has put a challenge to the publication as made by the Election Committee for conducting the election of the Committee of Management of the Institution of respondent No. 3.

(2.) In the connected Writ Petition, being Writ Petition No. 186 of 2022, which has been preferred by the petitioner, contending and claiming himself to be the Manager of the Institution of respondent No. 3, therein, had put a challenge to the order of 12/1/2022, as it had been passed by respondent No.2, and simultaneously, has also made a prayer to issue an appropriate direction to responding No. 2, to complete the election of the aided Institution, called as "Ranveer Singh Dhillon Janata Education Samiti".

(3.) The learned counsel for the petitioner of Writ Petition No.10 of 2022, had submitted, that the aided Institutions, as aforesaid, their administration is governed in accordance with the provisions contained under Uttarakhand School Education Act, and as per the provisions of the said Act, and the Regulations framed thereunder, it provided a stipulation contained under Sec. 29, that the Management of an aided Institution, its internal management, would be governed by an approved Scheme of Administration and the petitioner contends that the said Scheme of Administration of the Institution of respondent No. 3 of Writ Petition No.10 of 2022, is governed by the scheme, which stood approved by Resolution No. 2 by the Correspondence No. 354 dtd. 16/4/2015.