JAGDISH PRASAD SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) With the consent of the counsel for the parties records of writ petitions were called for and are being decided along with Special Appeals without calling for any further affidavits especially in view of the order proposed to be passed by us.

(2.) It is sad to notice that the dispute pertaining to the elections of a Committee of Management of recognized Intermediate College, between 2004 to 2017 has generated 12 Writ Petitions and 6 Special Appeals before this Court.

(3.) In our opinion, the writ Court must be very cautious in granting interim order in disputes pertaining to Committee of Management attempts should be made to decide the petitions finally, so as to avoid multiple proceedings before this Court.