NARENDRA DEO RAI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri R. P. Rai, learned Counsel for the petitioner, sri Shashi Nandan, learned Senior Counsel assisted by Sri S. K. Rai, leanred Counsel for the respondents and the Standing Counsel.

(2.) THIS writ petition has been filed challenging the validity and correctness of the order dated 9. 10. 2007 passed by the Regional Level Committee under the Chairmanship of joint Director of Education, Gorakhpur Division, gorakhpur appended as Annexure-8 to the writ petition.

(3.) BY the aforesaid impugned order, the Regional Level Committee has accorded approval to the election held by Committee of Management, sarvodaya Shiksha Samiti Kauri Ram, Gorakhpur through its Manager Sri sita Ram. After granting ap proval the Committee of Management has directed the D. I. O. S. to proceed further in the matter.