- (1.) Aas Mohammad and Mohd. Aasif have filed this petition for quashing the order dated 16.04.2013 passed by the District Inspector of Schools, Hapur by which the elections in which Zafar Ali was elected as the President and Maroof Ali Khan as the Manager of the Committee of Management of the Institution have been approved and the election proceedings submitted by Rajpal Singh have not been accepted as they were based on fraudulent papers.
(2.) A preliminary objection has been raised by learned counsel for the respondent Committee of Management that the two petitioners do not have a locus to maintain the petition for the reason that the order dated 21.01.2013 passed by the District Inspector of Schools by which the names of these two petitioners were excluded from the electoral college was assailed by these two petitioners in Writ Petition No.10657 of 2013 which was dismissed on 27.02.2013.
(3.) Learned counsel for the petitioners has submitted that though it is a fact that the said writ petition was dismissed on 27.02.2013 but that related to the earlier elections which had not been approved by the District Inspector of Schools. It is, therefore, his submission that the petitioners can raise objections with respect to the fresh elections.;