- (1.) HEARD learned counsel for the petitioners and perused the impugned order dated 25.10.2011 whereby the District Inspector of Schools, Kanshi Ram Nagar has directed the Management of the institution that no meeting of the Committee of Management should be held without the prior permission of the District Inspector of Schools and further challenge has been raised to the direction issued to the Principal to get an F.I.R. lodged in relation to any irregularity found pertaining to the land of the institution.
(2.) LEARNED counsel for the petitioners submits that both the orders are patently without jurisdiction inasmuch as there is no Provision either under the U.P. Intermediate Education Act, 1921 or under the Scheme of Administration applicable to the institution whereby the D.I.O.S. can impose such conditions. This writ petition was entertained and the following interim order was passed on 12.01.2012:- "Learned Standing Counsel had been granted 4 weeks time to file counter affidavit. 2 weeks thereafter for rejoinder affidavit. List thereafter." Thereafter the matter was adjourned. In spite of repeated time having been granted, no counter affidavit has been filed till now. In the aforesaid situation, this Court does not find out it necessary to keep the matter pending. The respondents 5 to 7 have not put in appearance nor have filed any counter affidavit or opposed the petition.
(3.) HAVING heard learned counsel for the petitioner and having perused the impugned orders dated 25.10.2011 and;