S.P. Srivastava, J. - (1.) Shiv Charan Inter College, Bulandshahr is an educational institution which stands recognised under the provisions of the U.P. Intermediate Education Act and the regulations framed there under Exercising the jurisdiction envisaged under Section 16-D(5-A) of the U.P. Intermediate Education Act, 1921 as it stood in the year 1977, the State Government passed an order on 6 6 77 where under an authorised controller was appointed superseding the management of the aforesaid College.
(2.) The present writ petition was filed on 9-5-91 paying for the issue of a direction that the Petitioner Committee of Management be handed over the charge of the Management of the Institution and in the alternative in case there is some dispute regarding the constitution of the Committee of Management, for the issue of a direction to the Deputy Director of Education to decide the same and then handover the charge of the Institution to the Committee of Management held to be duly and validly elected.
(3.) On 13-5-91 this Court had issued an inter in mandamus to the respondents to dispose of the representation of the Petitioner dated 25-4-91 within a period of six weeks or to show cause. It was further directed that in the meantime the authorised controller may continue to manage the affairs of the institution.;