Rajes Kumar, J. - (1.) HEARD Sri Arun Kumar Singh -I, Learned Counsel for the petitioners in Writ Petition No. 25704 of 2011, Sri Irshad Ali, Learned Counsel for the petitioners in Writ Petition No. 28467 of 2011 and Sri G.K. Singh, Learned Counsel appearing on behalf of the respondent No. 5 along with Sri Anurag Khanna, Advocate.
(2.) BRIEF facts of the case are that there is a society registered under the Society Registration Act, 1860, which runs an Intermediate college in the name of Vidur Guru Grah Inter College, Bijnor. The scheme of administration of the society and the institution is common. The institution is recognised under the provisions of U.P. Intermediate Education Act, 1921. It appears that an election of the committee of management of the college was conducted under the supervision of Civil Judge (Senior Division), Bijnor on 08.10.2000, on the list of 913 members. The said election was approved by the District Inspector of Schools, Bijnor on 04.01.2001, in which Sri Janardan Kumar Agrawal, the petitioner No. 1 in Writ Petition No. 25704 of 2011 was elected as President and Sri Dwijar Sharma, the respondent No. 4 in Writ Petition No. 25704 of 2011 was elected as Manager. The term of the committee of management was three years. Even though the term expired but the committee of management continued to work. On the letter of the respondent No. 4 to the District Inspector of Schools permitted him to hold the election. The District Inspector of Schools vide order dated 08.09.2009 approved the list of 389 members of the general body for the election of the committee of management.
(3.) IT appears that several members filed complaints against the list and the District Inspector of Schools vide order dated 23.09.2009 stayed the election process till the finalization of the membership dispute. The respondent No. 4 challenged the order dated 23.09.2009 before this Court in Writ Petition No. 54038 of 2009. This Court vide order dated 21.10.2009 directed the Joint Director of Education, 12th Region, Moradabad to decide the membership dispute. Joint Director of Education, Moradabad after considering the objection of all the parties, vide order dated 21.05.2010 has held that the election of 2000 was held by committee on the list of 930 members, which has been approved by the District Inspector of Schools.;