SHIV CHARAN SINGH AND ANR. Vs. STATE OF U.P. THRU. SEC. AND ORS.
LAWS(ALL)-2010-11-302
HIGH COURT OF ALLAHABAD
Decided on November 16,2010

Shiv Charan Singh and Anr. Appellant
VERSUS
State of U.P. thru. Sec. and Ors. Respondents

JUDGEMENT

Dilip Gupta, J. - (1.) This petition seeks the quashing of the order dated 11th August, 2010 passed by the District Inspector of Schools, Varanasi by which the elections of the Committee of Management of the Institution with Janardan Singh as the Manager held on 9th June, 2010 have been approved.
(2.) The records of the writ petition indicate that prior to the holding of the elections, the Petitioners along with two others had earlier filed Writ Petition No. 16745 of 2010 which was disposed of by the judgment and order dated 31st March, 2010 with a direction to the Petitioners to raise all objections before the appropriate authority regarding the validity of the electoral college after the elections are held and the result is declared.
(3.) It is the contention of the learned Counsel for the Petitioners that the Petitioners had sent an application to the District Inspector of Schools, Varanasi on 1st July, 2010 through speed post raising objection about the validity of the electoral college, but without considering the said application, the District Inspector of Schools has passed the impugned order.;


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