LAWS(UTN)-2023-10-71

JAI SINGH BISHT Vs. STATE OF UTTARAKHAND

Decided On October 19, 2023
Jai Singh Bisht Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The challenge in this petition is made to the order dtd. 8/10/2007 passed by the respondent no. 3, the District Education Officer, Dehradun, by which the directions for election of the management committee of Inter College, Balawala, District Dehradun ("the college") have been issued. The petitioners also seek other reliefs.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The instant petition has a long drawn history. The college is run by a management committee ("the committee"). Factual narration may be briefly stated as follows:-