RAJINDER PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This petition has been filed for setting aside the order dated 17th July, 2009 passed by the Regional Level Committee by which it has accepted the electoral college of 83 members of the General Body submitted by the respondent No. 5 Ranveer Singh for elections of the Committee of Management and has rejected the list of 97 members submitted by the petitioners.

(2.) The dispute in the present petition is as to which members should participate in the elections of the Committee of Management of Sri Guru Nanak High School Bhur, Khatauli (hereinafter referred to as the 'School'). According to the petitioners, the valid list is the list of 97 members which has been annexed as Annexure 5 to the writ petition whereas according to the respondents, the valid list is the list of 83 members which has been annexed as Annexure 12 to the writ petition.

(3.) This Court in Writ Petition No. 27916 of 2008 filed by the petitioners directed the Regional Level Committee to take a fresh decision in accordance with law in respect of the members of the General Body who are entitled to participate in the election of the Committee of Management after giving opportunity of hearing to the parties. It is pursuant to the aforesaid order that the Regional Level Committee finalised the list on 17th April, 2009 holding that the list of 83 members submitted by the respondents is the correct list.