- (1.) Heard Sri A.K. Mishra, Advocate on behalf of the petitioners. Notice on behalf of respondent Nos. 1 and 2 has been accepted by the Standing Counsel. Respondent Nos. 3 and 4 are represented by Sri A.K. Yadav, Advocate and S.K. Singh, Advocate.
(2.) Counsel for the parties agree that the writ petition may be disposed of at this stage itself without calling for any further affidavits, specifically in view of the order proposed to be passed by the Court today.
(3.) The controversy with regard to the elections of the Committee of Management of Sri Krishak Junior High School Beri Samiti, Gram Beri, District Mathura was subject-matter of consideration before the High Court in Writ Petition No. 32169 of 2012. The writ petition was decided under the judgment dated 6.7.2012 after taking note of the earlier order passed by the High Court in Writ Petition No. 14821 of 2012. The Court proceeded to hold that the matter with regard to the legality of the elections need be re-examined by the Basic Shiksha Adhikari, Mathura and amongst other it was provided that the District Basic Education Officer shall also examine as to whether the resolution for amendment in the registered bye-laws of the society, alleged to have been transmitted under the signatures of the present petitioner Sri Narain Singh, are so signed by him or not, and further as to whether the elections pleaded have been held in accordance with the bye-laws as applicable or not. The District Basic Education Officer was directed to decide the matter afresh within two months.;