SATI KUMAR VERMA Vs. STATE OF U P

JUDGEMENT

(1.) -HEARD learned Counsel for the parties and perused the record.

(2.) THIS writ petition has been filed for issuing direction to the respondent authorities to appoint Prabandh Sanchalak in the college in question, who may hold the election of the office bearers of the Committee of Management of the college in accordance with the provisions of Scheme of Administration after finalizing the electoral college within some reasonable period.

(3.) THE brief facts of the case as culled out from the record are that the last election of the Committee of Management was held on 19. 10. 2004 and the three years term of the office bearers so elected in the last election, admittedly expired on 19. 10. 2007. As office bearers of the Committee of Management did not initiated process of fresh election before the expiry of aforesaid term of three years, hence some members of the general body raised their grievance against the deliberate delay, being cause by the then Committee of Management in office in holding fresh election, however a notice was published for the first time on 14. 1. 2008 fixing 20. 1. 2008 as a date for holding fresh election.