A.K.Yog, J. - (1.) Shri A.N. Sinha, learned Counsel for the petitioner, Committee of Management, Attarra Mahavidyalaya, Atarra, District Banda called the 'Committee of Management' through its President-Jagpat Singh; learned Standing Counsel on behalf of Respondent Nos. 1 and , Sri Ashok Khare, Senior Advocate assisted by Shri Ashok Mishra, Advocate on behalf of Dr. Nand Lal Shukla (who had filed an application of impleadment) as well as Ms. Sadhna Upadhyay, Advocate on behalf of S.K. Agrawal claiming to be the Joint Secretary of the Committee of Management of the College, present and heard; also perused the record of the case.
(2.) Dr. Nand Lal Shukla and Sri S.K. Agrawal filed impleadment applications which have been rejected by separate orders of date but said persons have been allowed to be heard as contemplated under Chapter XXII, Rule 5-A, Rules of Court.
(3.) The preliminary objection, raised by Shri Ashok Khare, Senior Advocate, on the first day of hearing of the case, that Ghan Shyam Singh (who had originally filed the Writ Petition on behalf of the Committee of Management of the College claiming to be the Manager) had no authority to represent the Committee of Management of the College, no more survives since Jagpat Singh, the undisputed President of the Committee of Management of the College, subsequently filed an application for amendment of the writ petition (which is on record) to join and represent the Committee of Management. The opposite parties did not claim to file counter affidavit to the same except submitting their protest orally. Since none came forward to represent Committee of Management of the College except Jagpat Singh as President, the Court allowed the said Amendment Application.;