BALWANT SINGH BUDH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD.

(2.) THE present writ petition has been filed by the petitioner against the action of respondent authorities in granting approval to the election of respondent No. 3 held on 7-7-2007 on the ground that the provisions of the Scheme of Administration were not followed during the election of Committee of Management.

(3.) IT is a disputed question of fact as to whether the election was approved by the District Education Officer or not. Rather, the committee of management was approved by the District Education Officer and the petitioner has challenged the said approval by filing the present writ petition. It is also a disputed question of fact whether the notice for election was issued or the approval of Scheme of administration was procedurally followed?