- (1.) Heard Sri P.N. Saxena learned senior counsel for the Petitioners and Sri Sanjiv Singh for Saiyad Javed Ali Sabjposh who has been impleaded as resondent No. 4 under the orders of this Court dated 25.2.2011, and the learned standing counsel for the Respondent Nos. 1, 2 and 3.
(2.) An amendment application has been filed and keeping in view the nature of the submissions raised the amendment application is allowed. The incorporation be carried out accordingly.
(3.) The dispute relates to the constitution of the Committee of Management Patel Smarak Inter College Patel Nagar, Bhatahat, Gorakhpur. The Petitioner contends that the earlier elections of 2004 had been held in which the Petitioner had been recognized as the Manager where after fresh elections after the expiry of three years in accordance with the scheme of administration were to be held in the year 2007, but could not be held for which several reasons have been given.;