SANTOSH KUMAR SINGH Vs. STATE

JUDGEMENT

(1.) THE petitioners have sought the quashing of the order dated 21st December, 2009 passed by the District Inspector of Schools, Varanasi by which he has attested the signatures of the Manager of the respondent-Committee of Management on the basis of the election held on 16th December, 2009.

(2.) THE records of the writ petition indicate that the petitioner had also approached this Court earlier by filing Writ Petition No.67664 of 2009 which was disposed of on 15th December, 2009 with the following order: -

(3.) IT is pointed out by Sri Ashok Khare, learned Senior Counsel appearing for the petitioners that the petitioners had filed their objections before the District Inspector of Schools on 22nd December, 2009 which were received in the office of the District Inspector of Schools on 22nd December, 2009. The rival party was represented by Sri Ratnesh Kumar Pandey, learned counsel, who was also heard by the Court on 15th December, 2009. He, therefore, submits that in such circumstances the District Inspector of Schools should have waited for sometime before attesting the signatures but that was not done.