- (1.) Heard Sri S.K. Rai learned Counsel for the Petitioner and the learned Standing Counsel for the Respondent Nos. 1, 2, 3 and 5.
(2.) The Petitioner-committee through Smt. Kiran Pandey as the Manager has filed this petition assailing the order dated 8th December, 2009 passed by the District Inspector of Schools refusing to recognize the Petitioner as the Manager of the Institution on the ground that since the signatures of the previous Manager Mr. Jagdish Prasad Pandey had not been attested therefore it was not possible to acknowledge the Petitioner as the Manager of the Institution for the rest of the term.
(3.) Sri Rai learned Counsel for the Petitioner submits that the impugned order proceeds on an erroneous assumption, inasmuch as, the facts as unfolded indicate that the elections had been recognized and the Petitioner had been elected only for the rest of the term in place of Jagdish Prasad Pandey and in view of this there was no occasion to deny attestation of the signatures of the Petitioner.;