Arun Tandon, J. - (1.) HEARD Sri G.K. Singh, advocate on behalf of the petitioner, standing counsel on behalf of respondent Nos. 1 to 4. Respondent Nos. 5 to 7 are represented by Sri Shashi Nandan, senior advocate assisted by Sri Randhir Jain, advocate.
(2.) PETITIONER before this Court seeks quashing of the order of the Regional Level Committee dated 1.10.2011 wherein the Regional Level Committee has recorded that the elections of the Committee of Management, which took place on 8th June, 2011 with Virendra Singh as Manager were legal and valid. Accordingly, the signatures of the elected manager have been directed to be attested. Facts in short leading to the present writ petition are as follows: Janta Inter College, Baseda Khurd, Bijnor is a recognized and aided Intermediate College. The said institution is run and managed in accordance with the approved scheme of administration. Elections of the Committee of Management of the said institution had taken place on 4.1.2006. These elections were granted recognition vide order of the District Inspector of Schools dated 8.2.2006. It appears that the matter traveled up to the Regional Level Committee.
(3.) THE Regional Level Committee under its order dated 8.8.2009 recorded that the exclusion of 72 members of the electoral college was valid, and held that the elections dated 4.1.2006 were valid election. This order was subjected to challenge by means of Writ Petition No. 61714 of 2008 by the faction led by Tejpal Singh. No rival elections were pleaded at that stage.;