BALWANT EDUCATIONAL SOCIETY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Raj Kumar Mishra, learned counsel for the petitioners in Writ Petition No.49372 of 2013, Sri Zeeshan Khan and Sri Ali Bin Saif, learned counsel for the respondents in above referred writ petition and for petitioners in Writ Petition Nos.55196 of 2016, 10388 of 2019 and 18418 of 2023 and Sri Ashok Khare, learned Senior Counsel assisted by Sri Raj Kumar Mishra, learned counsel for the respondents in Writ Petition Nos. 55196 of 2016, 10388 of 2019 and 18418 of 2023.

(2.) Present bunch of Writ Petitions are arising out of a dispute regarding constitution of a Committee of Management to run an Educational Institution namely Raja Balwant Singh's College, Agra being run by a registered Society in the name and style of 'Balwant Educational Society'.

(3.) As per bye laws of aforesaid Society, it has a Board of Management, which has 9 members from State Government, a Teacher, a Principal as well as old students and 13 members are elected by the Board for a term of 5 years.