ASHWAPATI Vs. STATE OF U P

JUDGEMENT

(1.) The petitioners are three in number, who claim themselves to be life member of the general body of the Society, which has established an educational Institution. They are aggrieved by the order of the District Inspector of Schools, Meerut (for short, "the DIOS") dated 07.10.2009 whereby he has recognized an alleged election of respondent no. 4.

(2.) A brief reference to the factual aspects would suffice.

(3.) There is a society, which is registered under the provisions of the Societies Registration Act, 1860 (Act 21 of 1860). The said Society has established an Intermediate Girls College known as Swami Kalyan Dev Kanya Inter College, Kharkhauda, Meerut (for short, "the Institution"). It is recognized by the Board of High School and Intermediate Education, U.P. and is governed by the provisions of U.P. Intermediate Education Act, 1921 (U.P. Act No. II of 1921). The College does not receive any financial aid from the State Government. The aforesaid Institution is governed by the approved Scheme of Administration, wherein the term of the office bearers of the Committee of Management is provided three years one month. It further provides that in the event no election is held within the said period, an Administrator/ Prabandh Sanchalak shall be appointed who will hold the election of the Committee of Management.