RAMESH CHANDRA RAI Vs. DISTRICT INSPECTOR OF SCHOOLS MAU
LAWS(ALL)-2011-2-116
HIGH COURT OF ALLAHABAD
Decided on February 09,2011

RAMESH CHANDRA RAI Appellant
VERSUS
DISTRICT INSPECTOR OF SCHOOLS, MAU Respondents

JUDGEMENT

- (1.) This dispute relates to the validity of elections of the Committee of Management of Bapu Inter College, Siyarahi, Mau, stated to have been held on 27.9.2009 which also involves the dispute relating to the electoral College entitled to elect the said Committee who are none other than the Members of the General Body of Shiksha Prasar Samiti, Siyarahi, Mau, the parent Society registered under the Societies Registration Act, 1860.
(2.) The orders under challenge in this writ petition are dated 25.8.2009 passed by District Inspector of Schools finalizing the electoral College and declaring the list of Members entitled to participate in the elections and the order dated 26.9.2009 whereby the District Inspector of Schools has recognized the said elections and attested the signatures of Respondent No. 4 as Manager of the institution. The writ petition was entertained and an interim order was passed on 14.12.2009 staying the operation of the order dated 26.9.2009.
(3.) The Respondents have put in appearance and two counter-affidavits have been filed; one on behalf of Respondent Nos. 1 to 3 by the learned Standing Counsel and the other on behalf of Respondent Nos. 4 and 5 through Sri S.P. Pandey, Advocate. The matter has been heard with the consent of the parties, who have requested that the petition be disposed of finally at this stage of admission itself.;


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