M.Katju, Umeshwar Pandey, JJ. - (1.) Heard learned counsel for the parties.
(2.) This Special Appeal has been filed against the interim order passed by the learned single Judge dated 23.10.2003.
(3.) The dispute is regarding entitlement to form the Committee of Management of Sri Mohan Singh Madhyamik Vidya Mandir, Girhiyar, Etah. The Committee, of which Rajendra Singh is the Manager, claims to have been elected on 24.6.1997. Clause 7 of the Scheme of Administration of the institution, which has been approved under Section 16A of the U.P. Intermediate Education Act, states : ..(Vernacular Text Deleted)..;