- (1.) Heard learned counsel for the petitioners, Sri Anil Bhushan learned counsel for the respondent No. 5 and learned standing counsel for the respondent Nos. 1 to 4. This petition has a chequered history and the election of the committee of management has been in dispute for a long time. The matter ultimately came up before a Division Bench of this Court and in view of the judgment dated 20.7.2009 a direction was issued for holding a fresh election. However, while issuing the said direction it was clarified that the committee of management that was then continuing shall continue to manage the affairs of the institution till the term comes to an end. It is undisputed that the petitioner No. 2 Om Prakash Gupta was the then Manager of the committee of management who was in effective control.
(2.) The District Inspector of Schools in compliance of the judgment of the special appellate bench proceeded and ultimately on 19.12.2009 finalised the list relating to the electoral college of the general body entitled to participate in the elections of the Committee of Management of Sarvodaya Inter College Sudnipur district Jaunpur.
(3.) The contesting respondent Gyan Chand Yadav was dissatisfied with the declaration and he raised certain objections, which according to the petitioner had already been considered and rejected by the District Inspector of Schools.;