SETH HABIBURRAHMAN Vs. STATE OF U P

JUDGEMENT

(1.) This appeal questions the correctness of the judgment of a learned single Judge of this Court in a writ petition filed by the 3 Appellants herein, assailing the order passed by the District Inspector of Schools dated 15.5.2004 and the subsequent order passed by Regional Level Committee headed by Joint Director of Education dated 31.5.2007, whereby Respondent No. 4 had been recognized as the Manager of the Committee of Management of O.K.M. Inter College, Lar, District - Deoria, and A.R. Girls Higher Secondary School, Lar, District - Deoria.

(2.) The learned single Judge after recording the necessary facts giving rise to the dispute, came to the conclusion that the submission raised on behalf of the Appellants-Petitioners in relation to the extension of the tenure of the Committee of Management, cannot be accepted. However, the learned single Judge further directed that any dispute relating to the election dated 14.5.2004 may be examined by the Regional Level Committee within a period of 3 months.

(3.) The Respondent No. 4 has, therefore, preferred Special Appeal No. 1541 of 2010 assailing the same order impugned only to the extent of the direction issued by the learned single Judge to examine the validity of the election held on 14.5.2004 which is being separately dealt with in the judgment of Special Appeal No. 1541 of 2010.