- (1.) Heard Sri S.P. Singh learned counsel for the petitioner. The petitioner committee of management has come up before this Court assailing the order passed by the Joint Director of Education on 10.7.2012 appointing an authorised controller in the institution for getting the election held as the tenure of the existing committee has already run out.
(2.) Sri. S.P. Singh learned counsel for the petitioner contends that the petitioner committee was continuing in effective control and was discharging all duties up till May, 2012 and the committee on its own took an initiative to get the elections held for which a letter was signed by the petitioner making a request that the committee be permitted to hold the elections. This however came to be followed after a notice had been issued by the District Inspector of Schools calling upon the petitioner to give intimation about the approved scheme of administration as applicable in the institution.
(3.) From the facts pleaded in the petition it is clear that there is no evidence of elections being held either prior to 2002 or even after the signatures of the petitioner were attested in 2002. As a matter of fact there is no evidence of any elections having been held or approved by the appropriate authority and the petitioner was allowed to continue to function as Manager.;