COMMITTEE OF MANAGEMENT OF KRISHNA VIDYA MANDIR HIGH SCHOOL Vs. JOINT DIRECTOR OF EDUCATION SAHARANPUR

JUDGEMENT

(1.) I have heard the learned Counsel for the petitioners, Sri V.K. Shukla and Sri Shashi Nandan, learned Counsel representing Pratap Singh, Mahraj Singh and Pushpendra, the Caveator/ applicants at length. Perused the order impugned. Learned Standing Counsel has adopted the arguments raised by Sri Shashi Nandan, learned Counsel representing caveator/applicants.

(2.) I am of the view that the present writ petition deserves to be decided on admitted facts between the petitioners and caveator/applicants without delineating detail averments made in the writ petition.

(3.) THE thrust of the argument of the learned Counsel for the petitioners in the present case is based on interpretation of clause 8 of the Scheme of Administration of the Institution. According to Sri Shukla, if aforesaid clause 8 of the Scheme of Administration is interpreted in letter and spirit, then the term of the Committee of Management would be 3 years 6 months. It is submitted by the learned Counsel for the petitioners that if within 3 years and extended period of 6 months the Joint Director of Education wants to appoint Authorised Controller, then he is to record reasons as why 6 months' period is being curtailed.