- (1.) THERE is a college known as Kakori Shaheed Inter College, Shahjahanpur (the college). It is said that the election to the committee of management took place on 28.3.2010 in which one Krishna Murari was elected as a Manager. The papers were submitted to the District Inspector of Schools, Shahjahanpur (DIOS). The DIOS approved the election on 31.3.2010. Smt. Dheena Singh, Smt. Shanti Devi and Sri Ram Naresh filed a complaint before the DIOS on 18.5.2010. On this complaint, the DIOS asked for the report from the Principal of the Government Inter College on 29.5.2010. A report was submitted on 24.6.2010 that no elections were held. The petitioner also filed one complaint/objection on 22.6.2010 before the regional level committee (the committee). As nothing was done, the petitioner -respondent filed the writ petition No. 50628 of 2010. This writ petition was disposed of with the observation that the regional level committee may decide the complaint dated 22.6.2010 filed by the petitioner -respondent. Hence the present appeal by the alleged Manager of the college.
(2.) WE have heard counsel for the appellant, the standing counsel and Sri IR Singh for the respondents. The State Government has issued two government orders dated 19.12.200 and 20.10.2008 in which it has been mentioned that in case there is a dispute regarding attestation of the signature then the dispute could be raised before the Committee. The validity of these notifications has not been challenged at all. In view of this, under the aforesaid GO, the Committee has jurisdiction to go into the question of dispute regarding attestation of the signature. There is no illegality in the order passed by the single judge.
(3.) THE counsel for the appellant submitted that the Committee does not exercise appellate jurisdiction and as such the Committee cannot decide it. The Committee is not exercising any appellate jurisdiction under the GO. In case there is any dispute regarding attestation then the matter can be raised before the Committee. The petitioner -respondents are raising the dispute regarding the election as well as attestation of the signature by the DIOS. The Committee has jurisdiction to go into this question. There is no illegality in the judgement. The appeal has no merit. It is dismissed.;