LAWS(UTN)-2026-1-140

COMMITTEE OF MANAGEMENT RMPP Vs. STATE OF UTTARAKHAND

Decided On January 02, 2026
Committee Of Management Rmpp Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Committee of Management of a Government aided Intermediate College in District Haridwar, has filed this writ petition, challenging the orders dtd. 9/4/2025 and 27/6/2025, passed by Director, Secondary Education, Uttarakhand.

(2.) By the first order dtd. 9/4/2025, a three member enquiry committee, headed by Regional Additional Director of Education, Pauri, was constituted. By the subsequent order dtd. 27/6/2025, another three member committee was constituted to look into the allegations made in the representation whereby request was made to suspend the administrative powers of the management committee, till the issue of fake election is decided.

(3.) It transpires that respondent No. 5, who was life member of the society, which is running the college, filed appeal against approval granted to the election of committee of management by the Regional Additional Director of Education, Pauri vide order dtd. 28/1/2025. The said appeal was filed before Director, Secondary Education.