LAWS(UTN)-2014-4-8

ASHOK KUMAR GUPTA Vs. ADDITIONAL DIRECTOR OF EDUCATION

Decided On April 10, 2014
ASHOK KUMAR GUPTA Appellant
V/S
ADDITIONAL DIRECTOR OF EDUCATION Respondents

JUDGEMENT

(1.) BOTH the writ petitions are interconnected, therefore, with the consent of learned counsel for parties, both the writ petitions are heard together and are being disposed of by this common judgment.

(2.) TERM of the duly elected Committee of Management of Ambawati Doon Valley Inter College, Panditwadi, Dehradun expired on 01.01.2012. Election programme was published prior to the expiry of tenure of Management Committee. As per Election programme, election for the posts of President, Vice President, Treasurer, Manager, Deputy Manager and other Executive Members was held on 01.01.2012.

(3.) RESULT of newly elected office bearers and Executive Members of Committee of Management was sent for approval to the District Education Officer. Meanwhile, Additional Director of Education, was pleased to appoint one Bheem Dutt Bahuguna as Administrator of the College. Vide order dated 25.06.2012, District Education Officer was pleased to direct to hold fresh election for entire Committee of Management in view of the fact that there was no provision to hold office for the post of Manager and Deputy Manager for half half period by the both the contestants.