COMMITTEE OF MANAGEMENT OF VEDIC KANYA INTER COLLEGE, DADRI, GHAZIABAD AND ANOTHER Vs. REGIONAL INSPECTRESS OF GIRLS SCHOOLS, 1ST REGION, MEERUT, AND OTHERS

JUDGEMENT

(1.) This writ petition is directed against an order dated 23rd Nov., 1981 passed by the Regional Inspectress of Girls School recognising Om Prakash Gupta as Manager of Vedic Kanya Inter College, Dadri in Ghaziabad. This in effect divested Chiranji Lal from he pre-existing position by which he had been recognised as Manager. So Chiranji Lal has bled the present writ petition.

(2.) It appears that at the annual meeting held on 3rd June, 1979 Chiranji Lal was elected as the Manager and Harish Chandra as President of the Society. Later on it appears that these two gentlemen fell out. At the alleged meeting held on 22nd May, 1989 the President Harish Chandra was removed. Subsequently at a meeting held on 11th June. 1980, the Manager was sacked. Both the Manager and the President approached the Inspectress for recognition of the validity of the meetings convened and held by them. On 28th July, 1980 the Inspectress passed an order upholding the removal of the Manager and recognising his successor. Om Prakash Gupta to be the Manager of the College. Aggrieved, Chiranji Lal filed a writ petition in this Court which was, however, dismissed on Sept. 17, 1980. Cairanji Lal went up to the Supreme Court which by an order of Dec. 3, 1980, dismissed the Special Leave Petition and made an observation that the Inspectress should decide the matter again by a reasoned order after hearing the parties.

(3.) The Inspectress by an order of Jan. 7, 1981 decided the matter again. She reached the same conclusion as before, namely, that the removal of Cairanji Lal from the post of Manager at the meeting held on 11th June, 1980, was valid. Chiranji Lal again challenged this order by way of a writ petition in this Court. This Court by its judgment dated 22nd Oct., 1981 quashed the order of the Inspectress and remanded the matter back to her for a fresh decision. It took the view that the inspectress had not applied her mind to the relevant provisions and the relevant controversies. She was directed to dispose of the disputes by a fresh reasoned order. The matter went back to the Inspectress who decided the matter again by an order passed oh 23rd Nov. 1981. This order is the subject-matter of the present writ petition.