Hon'ble A,P. Sahi, J. - (1.) HEARD Sri Vinod Sinha, learned counsel for the petitioners, Sri Rakesh Pandey, learned counsel for the respondent No. 7 and learned Standing Counsel appearing on behalf of the respondent Nos. 1, 2 and 3.
(2.) IN view of the nature of the order proposed to be passed it is not necessary to issue notice to the respondent Nos. 4 to 6. None of the contesting respondents pray for time to file any counter-affidavit and they submit that as only legal issues are to be decided at this level the writ petition may be disposed of at this stage. Accordingly, the writ petition is disposed of at this stage with the consent of the parties.
(3.) CHALLENGE in this petition is to the communication dated 29th January, 2011 whereby the District Inspector of Schools, Bulandshahar has proceeded to constitute a three member committee in order to ascertain the facts pertaining to the dispute of recognition of Committee of Management of an Intermediate college under the U.R Intermediate Education Act, 1921. Sri Vinod Sinha, learned counsel for the petitioners submits that the aforesaid procedure adopted by the District Inspector of Schools is absolutely erroneous and not in conformity with the Government Order dated 20th October, 2008. He submits that the District Inspector of Schools has erroneously proceeded to appoint a Sub-Committee. As a matter of fact, there is no power conferred under the Government Order or under any law for the time being in force, empowering the District Inspector of Schools to constitute a Sub-Committee of three members in order to enquire any such matter.;