COMMITTEE OF MANAGEMENT JAGJEEVAN RAM INTER COLLEGE ASAV Vs. STATE OF U P
LAWS(ALL)-2011-2-117
HIGH COURT OF ALLAHABAD
Decided on February 15,2011

COMMITTEE OF MANAGEMENT, JAGJEEVAN RAM INTER COLLEGE ASAV Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) The Petitioner-Committee through Triloki Nath Pandey, Manager has questioned the impugned order dated 5th February, 2011 passed by the Regional Level Committee through the Joint Director of Education, Chairman, whereby a Prabandh Sanchalak/Authorized Controller has been appointed in the institution with a further direction to hold elections after obtaining the valid list of electoral college, entitled to participate in the elections of the Committee of Management of Sri Jagjeevan Ram Inter College, Asav Nagsar, District Ghazipur.
(2.) The institution is recognized under the provisions of the U.P. Intermediate Education Act, 1921 and a scheme of administration has been duly approved under Section 16-A of the said Act. The scheme of administration was amended on 15th February, 1985 which provides for a general body consisting of life members and ordinary members. The ordinary members to retain their membership for a period of three years. The tenure of the Committee of Management is three years.
(3.) The institution has been established by a parent society known as Gyan Vikasani Samiti. The word "Society" has been defined in the scheme of administration as it was originally approved to mean the said society.;


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