Kuldip Singh, J. - (1.) Special leave granted.
(2.) Swetambar Sthanakwasi Jain Samiti (the society), Petitioner No. 1 in the appeal herein, is a society registered under the Societies Registration Act. The society claims that it has established and is administering various educational institutions including Sri Ratnamuni Jain Inter College (The college) Agra. This appeal is sequel to the litigation between two rival management committees, both claiming right to manage the college.
(3.) It is not necessary for us to go into the details of the litigation going on between the parties for the last more than ten years. Suffice it to say that respondents 1 and 2, in the appeal herein, got a rival society, namely, RMJ Educational Society (the RMJ Society) registered under the Societies Registration Act on September 10, 1991. The society and the RMJ Society have submitted their separate schemes for the administration of the college to the Deputy Director of Education and the District Inspector of Schools, Agra. The appellants elected their managing committee on July 1, 1991 whereas respondents 1 and 2 elected a separate management committee on June 21, 1991. Both the committees have been approaching the Deputy Director of Education and District Inspector of Schools for recognition and different orders at different times have been passed by these authorities.;