Arun Tandon, J. - (1.) Heard Sri Surcsh Chandra Dwivedi Advocate on behalf of the petitioner, Sri I.P. Srivastava Advocate on behalf of Respondent No. 7 and learned Standing Counsel on behalf of respondent Nos. 1, 2, 3, 4 and 6. Nobody has put in appearance on behalf of Respondent No. 5.
(2.) Maharajganj Educational Society is a Society duly registered under the Societies Registration Act. The said Society has established an institution in the name and style of Maharajganj Inter College, Maharajganj. The elections of the office bearers of the Society arc held in accordance with the registered byelaws of the Society, while elections for constituting the Committee of Management of the institution arc held in accordance with the approved scheme of administration as framed under the provisions of the Intermediate Education Act.
(3.) The District Inspector of Schools, in alleged compliance of the order passed by this Court dated 28th January, 2003 in Writ Petition No. 3556 of 2003 and in Writ Petition No. 5073 of 2003, recognized the contesting respondent Sri Gyanendra Nath Dwivedi as lawful Manager of the institution vide order dated 19th February, 2003.;