- (1.) HEARD Sri R.C. Dwivedi, learned Counsel for the appellants, Sri Mahendra Singh, learned Counsel for respondent Nos. 4 and 5 and learned Standing Counsel for respondent Nos. 1, 2 and 3.
(2.) THIS appeal arises out of a judgment dated 24th September, 2010 passed by the learned Single Judge in a writ petition questioning the legality of the orders of the District Inspector of Schools in relation to the recognition of the Committee of Management in favour of the appellant No. 1 herein on 21st August, 2010. The Learned Single Judge while disposing of the writ petition has quashed the order with a direction to the District Inspector of Schools to examine the rival claims of the parties afresh. The respondents claim that they had been elected on 4th of April, 2010 and their signatures were attested by the District Inspector of Schools on 17th April, 2010. In the absence of the implementation of the said elections, they filed a writ petition being Civil Misc. Writ Petition No. 49675 of 2010, in which an order was passed on 23rd of August, 2010 as quoted in the impugned judgment itself.
(3.) THE District Inspector of Schools appears to have passed an order on 21st August, 2010 attesting the signature of the appellants without mentioning his earlier order by which petitioner's -respondents signature had been attested on 17.04.2010. The learned Single Judge has therefore remitted the matter back to the District Inspector of Schools on the ground that the said order did not indicate any reference to the earlier order dated 17.04.2010.;