Arun Tandon, J. - (1.) Heard Sri D.K. Srivastava on behalf of the petitioner and Standing Counsel on behalf of respondents 1, 2 and 3. The petitioner, Ram Pal Singh Yadav, who claims himself to be the Manager of the parent body / governing body of the registered society, namely Netaji Subhash Smarak Inter College, Burhsaini, district Baghpat, has filed this writ petition against the order of the Regional Joint Director of Education,. Meerut Region, dated 12.07.2004 whereby a Prabandh Sanchalak has been appointed in the institution with a direction to hold fresh elections of the Committee of Management.
(2.) It is contended on behalf of the petitioner that this Court while passing interim order in writ petition No. 34528 of 1999 dated 16.08.1999 directed that since the term of the Committee of Management has expired and further since the District Inspector of Schools has failed to appoint Prabandh Sanchalak for conducting the elections as contemplated under clause 8 of the scheme of administration of the college, and the Executive /Governing body of the registered society was permitted to conduct the institution as Receiver and hold fresh elections.
(3.) On the strength of the aforesaid interim order the petitioner was recognized as the Manager and his signature were accordingly attested. The aforesaid writ petition No. 34528 of 1999 has finally been decided by this Court on 16.10.2003. The operative portion of the judgment of this Court passed in writ petition No. 34528 of 1999 reads as follows:- "In these circumstances the petition is allowed. The impugned order is quashed. No order as to costs. However, election may be held in accordance with law under the supervision of the D.I.O.S. within a period of 2 months.";