VIDHYA NIKETAN SHIKSHA SAMITI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The application, seeking condonation of delay in preferring the appeal, is not opposed by Mr. D.S. Mehta, learned Advocate holding brief of Mr. N.S. Negi, learned Advocate for the respondent-writ petitioner; and the delay is, therefore, condoned.

(2.) Heard Mr. A.S. Rawat, learned Senior Advocate appearing for the appellant and Mr. D.S. Mehta, learned Advocate holding brief of Mr. N.S. Negi, learned Advocate appearing on behalf of respondent Nos. 7 and 8.

(3.) The appellant herein filed Writ Petition, seeking a writ of certiorari to quash the impugned order dtd. 4/6/2015, passed by the Chief Education Officer, Tehri Garhwal, and to quash the election conducted by the educational authorities on 20/9/2013 without any registered society members; a writ of mandamus commanding and directing the Additional Director, Primary Education, Pauri to give approval to the scheme of administration which was submitted by the appellant-writ petitioner society before him, and hand over charge of the Committee of Management of Vidhya Niketan Junior High School to their Society; and a writ of mandamus commanding the respondents to schedule the election of the Committee of Management of Vidhya Niketan Junior High School in accordance with law with legally valid members.