RAM PRASAD SINGH Vs. GANGA PRASAD

JUDGEMENT

(1.) The dispute in the suit from which the writ petition arises concerns the order of? Deputy Inspector of Schools (D.I.O.S.) dated 7.10.2008 in connection with the management of the Institution Sri Ganga Prasad Jan Seva Inter College, Karvi, which is a recognized and government aided Institution under the provisions of the U.P. Intermediate Education Act, 1921(hereinafter referred to as the Act).

(2.) The D.I.O.S. by the aforesaid order had cancelled the membership of certain members of general body of the society and has approved the elections of the Committee of Management held thereafter. The said order was challenged by the respondent No.1 in a Writ Petition No.60583 of 2008 which was dismissed on 24.11.08 with liberty to file a civil suit.

(3.) Pursuant to the above, respondent No.1 instituted a suit No.41 of 2009 for declaring? the order of the D.I.O.S. dated 7.10.08 as null and void and the elections of the Committee of Management held on 16.5.09 to be illegal.