HAMID RAZA KHAN Vs. STATE OF U P & ORS
LAWS(ALL)-2013-12-239
HIGH COURT OF ALLAHABAD
Decided on December 06,2013

Hamid Raza Khan Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) Writ Petition No.76785 of 2011 has been filed by Hamid Raza Khan for quashing the decision taken by the Regional Level Committee on 17th December, 2011 by which the election held on 16th October, 2011 for constituting the Committee of Management of the Institution with Shamsur-Rahman-respondent No.5 as the President and Abdul Wasi as the Manager has been approved.
(2.) Writ Petition No.13002 of 2012 has also been filed by Col. Sad Ahmad Khan for quashing the decision taken by the Regional Level Committee on 17th December, 2011.
(3.) Writ Petition No.58181 of 2012 has been filed by the Committee of Management of the Institution and Abdul Wasi Azam as the Manager for a direction upon the respondents not to hold the election pursuant to the directions issued by the Educational Authorities as fresh election for constituting the Committee of Management of the Institution, pursuant to the directions issued by the Court on 26th July, 2011, had earlier been held on 16th October, 2011 and the Regional Level Committee had also approved this election.;


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