C/M AANANDMAI SHREE SHANTI MAA INTERMEDIATE COLLEGE AND ORS. Vs. STATE OF U.P. THRU SECRETARY OF MADHYAMIK EDUCATION AND ORS.

JUDGEMENT

(1.) PT . S. Chandra, learned Counsel for the Petitioners for the purpose of interim relief, while assailing the impugned order dated 21.09.2010 passed by the Joint Director of Education, Faizabad Region Faizabad submits that in the institution namely Aanandmai Shree Shanti Maa Intermediate College, Kothara Kalan, District Sultanpur, there was a dispute in respect Management of the institution between two rival committee, as such the matter has been referred by the District Inspector of Schools, Sultanpur to the Regional Education Committee, Faizabad/Respondent No. 5, the said authority by order dated 08.06.2009 (Annexure No. 3) approved the Committee elected on 23.03.2008 headed by Sri Kalikant Mishra to be Committee of Management of the institution.

(2.) THEREAFTER , District Inspector of Schools, Sultanpur vide order dated 10.06.2009 (Annexure No. 4) attested the signature of Sri Kalikant Mishra as the Manager, however he died on 26.05.2010, so vide order dated 11.08.2010 (Annexure No. 5), Respondent No. 6 again attested the signature of Sri Surendra Kumar Mishra as Manager of the Committee of Management of the institution in question.

(3.) SRI Nagendra B. Singh who put in appearance on behalf of the Respondent No. 7 raised preliminary objection to the effect that neither Sri Surendra Kumar Mishra (Petitioner No. 4) nor Shiv Kumar Tripathi (Petitioner No. 2) are the members of the Committee of Management who are elected on 23.03.2008, as such they have no locus standi to file the present writ petition and there is also concealment of facts by the Petitioners while filing the instant case and prays for time to file the objection.