- (1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri J.P. Singh, learned counsel for the petitioners, learned Standing Counsel for respondents no.1 and 2 and Sri G. K. Singh, learned Senior Counsel assisted by Sri Sankalp Narain, learned counsel for the respondent no.3.
(2.) The petitioners have preferred the present writ petition inter-alia with the prayer to quash the order dated 6.7.2020 passed by the District Inspector of Schools, Bareilly/respondent no.2 with further prayer to issue a mandamus directing the aforesaid respondent to pass fresh order on Management's resolution dated 28.6.2020.
(3.) The facts in brief as contained in the writ petition are that the institution in question namely F.R. Islamia Inter College, is a recognized and aided Intermediate College, which is a minority institution. The institution in question is run and controlled by the provisions contained under The U.P. Intermediate Education Act, 1921 and the regulations framed thereunder. There is an approved Scheme of Administration. The last elections of Committee of Management was held on 20.5.2016 in which the petitioner no.2 namely Mahammad Isar Ahmad was elected as Manager/Secretary of the College and the respondent no.3, namely, Mohammad Nafees Ansari was elected as President. The aforesaid election was duly recognized by the respondent no.2/District Inspector of Schools, vide order dated 28.5.2016.;