B.Sudershan Reddy, J. - (1.) The 3rd respondent in Writ Petition No. 18537 of 2002 is the appellant in this writ appeal. The learned Single Judge allowed the writ petition filed by respondents 1 and 2 herein directing the Commissioner and Director of School Education (4th respondent herein) to pass appropriate orders in the matter of recognition of the 2nd respondent herein as the Convener of the Education Committee of the C.B.C.N.C within a period of two weeks from the date of receipt of the order. The learned Single Judge also held that the 2nd respondent deserves to be recognised as Convener. However, such recognition shall be without prejudice to the rights of the parties or others to approach any court of competent jurisdiction and seek appropriate declaration and consequential relief.
(2.) Before adverting to the question as to whether the judgment under appeal suffers from any infirmities requiring any correction as such by this Court in exercise of its jurisdiction under Clause 15 of the Letters Patent, it may be necessary to notice the relevant facts leading to filing of the writ petition and as well as this writ appeal.
(3.) The dispute essentially centres round the issue as to who is to be recognised as the Convener of the Education Committee of the Convention of the Baptist Churches of the Northern Circars (for short 'the Convention'). The 2nd respondent herein invoked the jurisdiction of this court under Article 226 of. the Constitution of India seeking a direction to the Commissioner and Director of School Education to issue necessary orders under Section 24 of the A.P. Education Act, 1982 (for short 'the Act') recognising him as the Convener of the Education Committee of Convention. A declaration is also sought to the effect that the enquiries directed to be held in pursuance of the orders of this Co.urt in various writ petitions have become unnecessary in view of the expiry of the term of the appellant herein (3rd respondent in the writ petition) as the Convener.;