Amreshwar Pratap Sahi, J. - (1.) Heard learned Counsel for the Petitioner and Sri Ajay Rajendra for the Respondent No. 4.
(2.) The Petitioner is a solitary Member claiming himself to be a Member of the General Body entitled to participate and elect the Committee of Management of an Intermediate College. The Petitioner submits that the District Inspector of Schools vide order dated 9.8.2010 has reflected the holding of elections on the basis of a wrong electoral College inasmuch as a large number of voters, who have been indicated in paragraph No. 14 of the writ petition, have been deprived of their right to participate in the election.
(3.) Learned Counsel submits that the recognition to such an election by the District Inspector of Schools is erroneous.;