- (1.) Heard Sri Ashok Khare, learned senior counsel assisted by Sri Adarsh Bhushan for the petitioners and Sri Arun Kumar Singh who has filed a caveat on behalf of the respondent No. 4 and the learned standing counsel for the respondent Nos. 1, 2 and 3. After the matter was heard at length, learned counsel for both the parties including the learned standing counsel state that the matter be disposed of finally at this stage itself without waiting for any counter-affidavits. Accordingly, the matter is being disposed of finally at this stage with the consent of the parties.
(2.) The facts as on record are that the petitioner No. 1 Committee of Management contends that the previous elections that were recognised by the department were held on 14th August. 2008, and the tenure of the Committee of Management is four years in which one Sri Raghuvar Dayal was elected as the Manager. The Manager is stated to have died on 17.6.2011 whereafter the petitioner No. 2 is said to have been elected as the Manager for the rest of the term and his signatures were also attested on 28th June, 2011. The said Committee according to the petitioner was in effective control over the institution.
(3.) The dispute has arisen after the respondent No. 4 is alleged to have set up an election on 30th July, 2012 which has now been recognised by the District Inspector of Schools on 6.8.2012.;