SANJAY MISRA,J. - (1.) HEARD Sri Arvind Srivastava, learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri P.N. Saxena, assisted by Sri T.N. Tiwari, learned counsel for the Respondent No.4.
(2.) THE petitioners had initially filed this writ petition assailing the order dated 15.05.2004 passed by the District Inspector of Schools whereby he had attested the signature of Respondent No.4 as Manager of the committee of Management of Owais Karni Makhdum Inter College Lar, district Deoria and Ayesha Rasheed Girls Higher Secondary School Lar, district Deoria. Subsequently, the petitioners have amended the writ petition and assailed the order dated 31.05.2007 whereby the Regional Level Committee under the Chairmanship of Joint Director of Education, Gorakhpur Mandal has approved the election dated 14.05.2004 and directed the District Inspectors of Schools to attest the signature of the Respondent No.4.
(3.) COUNTER and rejoinder affidavits have been exchanged between the parties.;