VINEET AGNIHOTRI Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard Shri Suresh Chandra Dwivedi appearing for the appellants. Learned Standing Counsel appears for the State respondents. Dr. H.N. Tripathi appears for the respondent nos.6 and 7.

(2.) This intra court special appeal under Chapter VIII Rule 5 of the rules of the Court arises out of judgment of learned Single Judge dated 10.7.2013 by which he has allowed the Writ Petition No.49713 of 2010 and Writ Petition No.53727 of 2010 with directions that until fresh elections of Committee of Management is held, the Authorised Controller appointed pursuant to the directions contained in the interim order dated 6.9.2010 will continue to function. He will take immediate steps to hold fresh elections of Committee of Management of the institution expeditiously preferably within four months after determining the electoral college.

(3.) Brief facts giving rise to this special appeal are that Rishibhumi Inter College, Distt. Kannauj is a recognised and aided educational institution governed by the provisions of the U.P. Intermediate Education Act, 1921. The college has Committee of Management elected in accordance with the scheme of administration approved by the competent authority. The last elections of the Committee of Management were held in 2010.