- (1.) These three writ petitions relate to the dispute of control over the Management by a validly constituted Committee of Janta Inter College, Nagla Mohan, district Etah, which is a recognized institution under the provisions of the U.P. Intermediate Education Act, 1921 and the Regulations framed thereunder, and is governed by the provisions of the Scheme of Administration framed for the said purpose.
(2.) The last undisputed elections of the Committee of Management were held on 27th February, 2005, in which Sukhvir Singh was elected as a Manager. These elections were recognized by the Competent Authority on 3.6.2005, which was subjected to a challenge by one Sri Kotwal Singh and Turram Singh Yadav in Civil Misc. Writ Petition No. 50404 of 2005. A stay order was granted on 21.7.2005. The writ petition was however dismissed on 17.10.2005 as Turram Singh Yadav denied having Joined in the petition.
(3.) The Committee through Mr. Sukhvir Singh, Manager was managing the institution when Mr. Kotwal Singh filed another writ petition being Civil Misc. Writ Petition No. 68465 of 2005 for the same relief to quash the recognition order of the Committee of Management headed by Mr. Sukhvir Singh. The writ petition was dismissed on 20.4.2006 with the observation that the party aggrieved can file a civil suit. However, while proceeding to decide the matter a further direction was issued to appoint an authorized controller till the dispute is finally decided by the civil court. Aggrieved by the aforesaid direction of appointment of authorized controller a Special Appeal No. 406 of 2006 was filed by Mr. Sukhvir Singh and the aforesaid direction for appointment of authorized controller was set aside by a Division Bench on 18.5.2006.;