- (1.) Heard learned counsel for the petitioner, Sri M.N. Pathak for respondent No.4 and learned Standing Counsel.
(2.) Learned counsel for the parties agree that the matter be disposed of finally at this stage itself.
(3.) Petitioner - Smt. Savitri Sinha claims herself to be the erstwhile Manager of Committee of Management and also presently in effective control. The writ petition has been filed questioning the correctness of the order of District Inspector of Schools dated 19.6.2012 on the ground that the District Inspector of Schools has no authority in law to forestall the election process once a direction has already been issued by the High Court to decide all the objections after the elections are over vide judgment dated 1.6.2012 in Writ Petition No.28973 of 2012 filed by Ramji Prasaid and others. Sri Singh further submits that any dispute relating to electoral college, therefore, if wrongly decided, can be raised after the elections are over.;