Arun Tandon, J. - (1.) This judgment will cover Civil Misc. Writ Petition Nos. 3501 of 1989, Brahmadeo Tripathi v. Deputy Director of Education, Varanasi and Anr. 3002 of 1991, Padmakar Tripathi v. Regional Deputy Director of Education, Vth Region, Varanasi and Anr. ; 12017 of 1992, Padmakar Tripathi v. Regional Deputy Director of Education, Vth Region, Varanasi and Ors. and 14343 of 1992. Padmakar Tripathi v. Director of Education (Madhyamik) Uttar Pradesh, Lucknow and Ors..
(2.) Heard Sri Ashok Khare, senior advocate, assisted by Sri P. N. Tripathi, learned counsel for the Committee of Management headed by Sri Padmakar Tripathi, Sri A. P. Shahi, learned counsel for the Committee of Management headed by Sri Brahmdeo Tripathi and Sri Piyush Shukla, learned standing counsel for the State-respondents.
(3.) Sri Murlidhar Sanskrit Pathshala, Andar, district Jaunpur is a Sanskrit Degree College affiliated to the Sampurnanand Sanskrit Vishwa Vidyalaya, Varanasi. It is not in dispute that the provisions of Intermediate Education Act are not applicable to the said institution. The society which runs and manages the said institution has been registered in the same name. The Committee of Management of the society becomes the Committee of Management of the institution, the members and office bearers are elected from amongst General Bodies of the society in accordance with the registered bylaws.;