- (1.) Heard Sri Vinod Sinha, learned counsel for the petitioner, the learned Standing Counsel for the respondents 1 and 2, and Sri Ashok Khare, learned Senior Counsel for the respondents 3 and 4.
(2.) The petitioner-Indrajeet Singh claiming himself to be the Manager of the Institution has come up questioning the correctness of the order of the District Inspector of Schools dated 9th July, 2012 whereby the alleged No-Confidence Motion against the petitioner dated 30th October, 2011 has been accepted and the resolution removing him as a member of the General Body has been found to be valid.
(3.) Learned counsel for the petitioner Sri Sinha submits that the matter had been contested earlier in relation to the said no-confidence motion and the petition filed by the petitioner was allowed on 27th March, 2012 being Writ Petition No. 14549 of 2012. The District Inspector of Schools was called upon to examine the rival documents on which reliance was placed for proving the majority of 2/3rd members present and voting in the no confidence motion which is required under Clause 10(2) of the Scheme of Administration.;