Arun Tandon, J. - (1.) The alleged Committee of Management of Adarsh Shiksha Samiti Dharwara, Allahabad through its Manager Sri Rajesh Chandra Tiwari has approached this Court by means of the present writ petition for quashing the order dated 31st January, 2004, passed by the Assistant Registrar, Firms, Societies and Chits, whereby on the asking of the District Inspector of Schools, Allahabad he has finalised the electoral college for constituting the Committee of Management of Lal Bahadur Shastrl Inter College, Dharwara.
(2.) I have heard Sri A. P. Sahi on behalf of the petitioner and Sri Shashi Nandan. senior advocate, assisted by Sri M. C. Tiwari on behalf of the respondent No. 6. standing counsel on behalf of respondent Nos. 1 to 4, Nobody has put in appearance on behalf of the respondent No. 5.
(3.) The relevant facts giving rise to the present writ petition are that under order of this Court dated 10th September, 2003, passed in Writ Petition No. 39968 of 2003, the Regional Joint Director of Education was directed to appoint Prabandh Sanchalak and to get fresh elections of the Committee of Management held within one month. Against the said order. Special Appeal No. 922 of 2003 was filed by another alleged Committee of Management with Sri Kamla Kant Tripathi as Manager. The Division Bench of this Court, while deciding the special appeal, modified the order of the single Judge and directed that the fresh elections of the Committee of Management should be held by a person other than Prabandh Sanchalak or District Inspector of Schools.;