Aloke Chakrabarti, J. - (1.) This writ petition was heard along with Civil Misc. Writ Petition No. 49016 of 1099. Committee of Management and another v. District Inspector of Schools.
(2.) The contesting parties advanced argument at length. But, the facts are not in dispute. The relevant facts, as available from the materials on record, are that an election was held on 24.1.1996 which was not recognised and, therefore, a civil suit was filed wherein an injunction order was passed ex parte, A Misc. Appeal No. 38 of 1996 filed against the said injunction order was allowed and the injunction was vacated. A review application was filed against the same. Also a revision being No. 3821 of 1996 was filed challenging the order dated 14,10.1996. The writ petition was disposed of on 9.9.1997 directing early disposal of the review application and also directing maintaining status quo till then. Ultimately, the review application was allowed on 22.12.1997 and appeal was restored. Contesting respondent was re-elected and he filed impleadment application in the suit.
(3.) On 7.1.1998, injunction order was passed by the trial court and in terms of the injunction order, the petitioner's signature was attested on 10.3.1998. On the basis of fresh election, signature of respondent No. 3 was attested on 23.3.1998.;