VINOD CHAUDHARY Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE petitioner is aggrieved by inaction of the District Inspector of schools on his representation made to the District Inspector of Schools which according to him has remained undecided. The petitioner is also aggrieved by the fact that the Manager of the Institution had not proceeded for holding election of the Committee of Management though the term of the Committee of management has expired in April 2008.

(3.) THE relief sought by the petitioner is for issuance of a writ in the nature of mandamus commanding the respondents to hold the fresh election of committee of Management of Sri Sanatan Dharm Inter College, Etawah by issuing election schedule according to approved bye-laws and scheme of administration, as the term of present Committee of Management is going complete on 13. 2. 2008. A further writ of mandamus has been sought for restraining the respondent No. 5, Manager to alienate the property of the institution and also seize the financial power till the newly elected committee or constituted.