LAXMAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) By way of this writ petition the petitioners, who claim to be Ex-Manager and Ex-President of a Committee of Management, are seeking a writ of certiorari to quash the order dated 05.11.2012 passed by the District Inspector of Schools, Gautam Budh Nagar (for short, "the DIOS"), whereby he has approved the election of the respondent nos. 7 and 8 as Manager and President of the Committee of Management of Jawahar Inter College, Maincha, Gautam Budh Nagar.

(2.) A few broad facts may be noticed to appreciate contention of the parties. Jawahar Inter College, Maincha, Gautam Budh Nagar (for short, "the Institution) is an educational institution recognized under the U.P. Intermediate Education Act, 1921 (Act No. II of 1921). It imparts education up to the 12th standard. It receives aid out of the State funds and is governed by the provisions of the Act No. II of 1921 and the U.P. High School and the Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (U.P. Act No. 24 of 1971). Under the statutory requirement of Section 16-A of the U.P. Act No. II of 1921 the Institution has its Scheme of Administration, which regulates its affairs.

(3.) The Institution has been established by a Society, Vidhya Prasarini Sabha, Maincha, District Gautam Budh Nagar. It is registered under the provisions of the Societies Registration Act, 1860 (Act No. 21 of 1860).