DIPAK MISRA,A.M.KHANWILKAR ,MOHAN M.SHANTANAGOUDAR,JJ. - (1.) Leave granted. When this matter was listed on 17th November, 2016, this Court had passed the following order:- "In course of hearing, we have apprised that objections to the elections held in pursuance of the order passed by the High Court are pending before the Vice-Chancellor of the University, District Inspector of Schools and Assistant Registrar of Societies, Firms and Chits. The three authorities shall decide the objections and take a decision thereon within a period of ten days hence. The parties shall appear before the said authorities on Monday i.e. 21st November, 2016."
(2.) In pursuance of the aforesaid order, the objections were filed before the competent authorities. Be it noted, as far as the Azamgarh Muslim Education Society (for short, 'the Society') is concerned, the objections were filed before the Assistant Registrar of Societies, Firms and Chits, Azamgarh. As far as the Committee of Management of the Shibli National Intermediate College is concerned, the objections were filed before the District Inspector of Schools, Azamgarh. The objections relating to Shibli National Post-Graduate College were filed before the Vice-Chancellor of Veer Bahadur Singh Purvanchal University, Jaunpur.
(3.) Mr. M.R. Shamshad, learned Standing Counsel for the State of U.P. has produced the reports of the said authorities before this Court. Learned counsel for the respondent has taken us through the said reports.;