- (1.) Heard the learned counsel for the petitioner, Shri B. K. Saxena and Sri R. S. Singh, learned counsel for the opposite parties No. 1 and 2 as well as learned standing counsel.
(2.) Short counter-affidavit has been filed on behalf of opposite parties No. 1 and 2, is taken on record. Sri B. K. Saxena does not want to file rejoinder-affidavit. With the consent of parties, writ petition is disposed of finally at admission stage.
(3.) According to the learned counsel for the petitioner controversy relates to two rival committees of management. According to the petitioner's counsel election of Committee of Management of the College Chutki Bhandar Girls Inter College, Lucknow, was held on 12.8.2001, in which the petitioner was elected as Manager. On the other hand the learned counsel for the opposite party No. 2 submits that the election was held on 29.4.2001 on the direction of Director under the supervision of authorised controller. In the election held on 29.4.2001 the opposite party No. 2 Shri Om Prakash Sonkar was elected as Manager of the Committee of Management. The submission of the petitioner's counsel is that in pursuance to the order passed by this Court as well as Apex Court, the present litigation is continuing in the court below.;