HARI NARAYAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. G.K. Singh, learned Senior Advocate assisted by Mr. H.P. Sahi, learned counsel on behalf of appellants and Mr. P.K. Upadhyay, learned counsel on behalf of respondent.

(2.) This intra Court appeal is directed against the judgment and order of the learned Single Judge dated 5.8.2016 passed in Writ-C No. 20797 of 2016.

(3.) The dispute as raised before the learned Single Judge is relating to the election to the office of Manager of the recognized intermediate college in the name and style of Rastriya Shiksha Samiti, Sirsi, Jaunpur against a casual vacancy. The sole issue canvassed before us is as to whether the ex-officio members, namely, Principal and two teachers had a right to vote or not in the election for the post of Manager against casual vacancy.