- (1.) It is not in dispute that the elections of the Committee of Management of Bijnor Inter College, Bijnor were last held on 16th August, 1998. The elections were grant recognition on 9th September, 1998. The dispute pertaining to the subsequent elections pleaded lastly travelled up to High Court in Special Appeal No. 1752 of 2010. The Division Bench of this Court disposed of the special appeal by issuing following directions: "Accordingly, in view of the above agreed position between the parties, we dispose of this appeal by modifying the order of the learned Single Judge that the election of the Committee of Management of the institution shall be held under the supervision of the District Magistrate, Bijnor through the valid members of the Society. So far as the management of the affairs of the institution is concerned, the same will abide by the order dated 1st September, 2010 passed by the Joint Director of Education, till the new Committee is constituted and takes charge.
(2.) The list of valid members, after due verification, will be prepared within six weeks, as directed by the learned Single Judge, and thereafter elections shall be held within one month from the said date by the Election Officer. The appeal stands disposed of."
(3.) This Court may record that prior to the order of the Division Bench of this Court dated 27.10.2010, the Joint Director of Education had appointed Shri Hakeem Naseem-Ur-rahman, the outgoing President of the Committee of Management, as the nominated person for getting the fresh elections held, reference page 123 of the paper-book. According to the petitioners, the term of such nominated person/Authorized Controller can be three months only.;