LALIT MOHAN AGRAWAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Diwakar Rai Sharma, learned Counsel for the petitioner, and Sri Piyush Shukla, learned Standing Counsel for the State-respondent. It is not necessary to call for counter affidavit in view of the order proposed to be passed by this Court in the present writ petition.

(2.) The petitioner, Sri Lalit Mohan Agrawal, claiming himself to be the Manager of Champa Agrawal Kanya Vidyalaya, Aligarh has filed this writ petition against the order dated 11th October, 2004 passed by the District Inspector of Schools, Aligarh, whereby single operation of accounts has been directed in the institution as also against the notice issued by the Regional Joint Director of Education, Agra dated 20th October, 2004, whereby the petitioner has been called upon to show-cause as to why a Prabandh Sanchalak be not appointed in the institution, in view of the report of the District Inspector of Schools, Aligarh dated 18th October, 2004.

(3.) So far as the order passed by the District Inspector of Schools, Aligarh dated 11th October, 2004 is concerned, it is mentioned therein that the elections of the Committee of Management of the Institution have not been held since 10th November, 1979. The aforesaid statement of fact as noticed in order of the District Inspector of Schools, Aligarh dated 18th October, 2004 has not been challenged by the petitioner in the present writ petition.