RAVINDRA KUMAR SAXENA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri P.C. Sharma, learned Counsel for the petitioners, Sri Radheshyam, learned Counsel for the respondent No. 4 and learned Standing Counsel for the respondent Nos. 1 to 3.

(2.) Petitioners, who are two in number have filed this writ petition for quashing the order passed by the District Inspector of Schools, Badaun dated 14th November, 2003 whereby in compliance of the decision taken by the Regional Level Committee in seizing elections held on 1st November, 2003, he has recognized the elections of the Committee of Management which has taken place on 28th September, 2003.

(3.) On behalf of the petitioner, it is contended that the last elections of Committee of Management had taken place on 30th September, 1990. In the said elections respondent No. 4, namely Sri Yogendra Pal Sharma was elected as the Manager. The said elections were disapproved by the Deputy Director of Education, by means of the order dated 30th September, 1991. Against the said order of the Deputy Director of Education respondent No. 4, Sri Yogendra Pal Sharma, filed a writ petition before this Court being Civil Misc. Writ Petition No. 30099 of 1991 (Committee of Management, Vigyanand Ram Narain Vadic Inter College and Anr. v. Deputy Director of Education and Ors.). This Court granted interim order in favour of the petitioners of the said writ petition (respondent No. 4 in the present writ petition). As a result whereof the elected Committee of Management dated 30.9.1990 continued to manage the institution.