SANT LAL YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) This Special Appeal by the writ petitioner is directed against an order of the learned Single Judge dated November 16, 2021, dismissing Writ-C No. 25754 of 2021. This appeal has been preferred by Sant Lal Yadav, who claims to be the elected Manager of the Committee of Management of Sri Yadvesh Inter College, Naupedwa, District Jaunpur.

(2.) The writ petitioner instituted Writ-C No. 25754 of 2021, challenging the order of the Authorized Controller, Sri Yadvesh Inter College dated March 24, 2021, determining the electoral college for holding elections to the Committee of Management of the said College. He has further challenged the consequential order dated June 22, 2021 passed by the District Inspector of Schools, Jaunpur, attesting the signatures of respondent no.5 as the elected Manager of the Institution pursuant to the elections held in terms of the order dated March 24, 2021 passed by the Authorized Controller. The result of the elections declared by the Authorized Controller on June 14, 2021 has been questioned too.

(3.) Sri Yadvesh Inter College is a recognized Inter College under the provisions of the Uttar Pradesh Intermediate Education Act, 1921. It is in receipt of Government grant-in-aid. The aforesaid College, which shall hereinafter be referred to as 'the College', has been established and managed by a Society, going by the name of Sri Yadvesh Vidya Mandir Society, Naupedwa, a Society registered under the Societies Registration Act, 1860. It appears to be common ground between parties that Murli Dhar Yadav functioned as the elected Manager of the Committee of the Management of the Society as well as the Manager of the Committee of Management of the College between 1974 to 2007. The writ petitioner-appellant, Sant Lal Yadav is a son of Murli Dhar Yadav and claims to be a life member of the Society, entitling him to vote in the elections of the Management of the College and also stake his claim to office on the Committee of Management of the College.