BHAIRO PRASAD TRIPATHI Vs. STATE OF U P

JUDGEMENT

(1.) Two sets of elections of Committee of Management of Sri Swamy Krishnanand Inter College, Bilwar, Jaunpur were set up, first by Sita Ram Tripathi as Manager dated 28.03.2010 and the other by Bhairo Prasad Tripathi as Manager of the same dated.

(2.) The Regional Level Committee under the order dated 14.09.2010 has held that the elections set up by Sita Ram Tripathi were legal and valid while those of Bhairo Prasad Tripathi were illegal. This order was challenged before this Court by means of Civil Misc. Writ Petition No. 60082 of 2010 by Bhairo Prasad Tripathi. In the said writ petition an interim order was granted resulting in an order of the District Inspector of Schools in favour of Bhairo Prasad Tripathi. The order of the District Inspector of Schools was challenged by means of a separate petition by Yagya Narain Singh the President of the Committee of Management with Sita Ram Tripathi as Manager, by means of Civil Misc. Writ Petition No. 22782 of 2011.

(3.) Both the writ petition were decided under the common judgment and order dated 21.07.2011. The order of the Regional Level Committee dated 14.09.2010 was set aside and it was directed that a Prabandh Sanchalak shall be appointed in the institution for holding fresh elections from the list of members of the general body after finalizing the same. This order stands affirmed by the Division Bench of this Court with the dismissal of Special Appeal No. 1490 of 2011 and No. 1491 of 2011.