- (1.) WE have heard Shri P.C. Pathak, learned Counsel for the petitioner -appellant. Shri Ashok Khare, Senior Advocate appears for the contesting respondent.
(2.) THE petitioner -appellant is aggrieved by the judgment of learned Single Judge dated 26.7.2010, by which the writ petition was dismissed on the ground, that as a single member of the general body, the writ petition filed by the petitioner challenging the elections of the Committee of Management of the educational institution, could not be entertained. The facts giving rise to this Special Appeal are that the petitioner is a life member of the general body of the society. The last undisputed elections of the Committee of Management were held on 5.6.2006. Under the Scheme of Administration of the institution though the term of the office bearers and members of the Committee of Management is three years, but if within a period of three years and one month, the newly elected office bearers and members do not take charge, then the earlier office bearers cease to function and the Deputy Director of Education has to appoint an Authorized Controller.
(3.) IN this case the elections were not held upto 04.7.2009, on which the District Inspector of Schools, by his order dated 1.2.2010, directed single operation of accounts.;