ADITYA LAL JANTA YOGESH UCHCHATAR MAD VID AND ORS Vs. STATE OF U P AND ORS
LAWS(ALL)-2011-4-620
HIGH COURT OF ALLAHABAD
Decided on April 13,2011

Aditya Lal Janta Yogesh Uchchatar Mad Vid And Ors Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) The present special appeal has been filed against the judgment and order dated 7th March, 2011 passed by the learned Single Judge whereby the writ petition preferred by the Respondent No. 4 challenging the order dated 1st October, 2009 passed by the District Inspector of Schools, Ghazipur recognising the election of the Committee of Management of Sri Aditya Lal Janta Yogesh Uchchattar Madhyamik Vidyalaya, Ghazipur, hereinafter referred to as "the College", with Sri Geeta Prasad Tiwari as President and Sri Guru Lal Srivastava as Manager has been allowed and the order dated 1st October, 2009 has been set aside.
(2.) We have heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare on behalf of the Appellant, Sri G.K. Singh, learned Counsel appearing for the Respondent No. 4 and the learned Standing Counsel, who represents Respondent Nos. 1 to 3 and have perused the judgment and order dated 7th March, 2011 passed by the learned Single Judge giving rise to the present appeal, the grounds taken in the memo of appeal and the documents filed along with it.
(3.) From the record it appears that in the College election for the Committee of Management had not been held since long and an Authorised Controller had been appointed, who was looking after the affairs of the College.;


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