Arun Tandon, J. - (1.) Heard Sri Ashok Khare, senior advocate, assisted by Sri Vivek Chaudhary, on behalf of the petitioners, learned standing counsel on behalf of the respondent Nos. 1 and 2, Sri N. L. Pandey on behalf of the respondent No. 3.
(2.) National Inter College Lalkurti, Meerut, Cantt. is a minority institution, recognized under the provisions of the U. P. Intermediate Education Act. The said institution has its own approved scheme of administration. The Committee of Management of the institution is elected strictly in accordance with the provisions of the aforesaid scheme of administration.
(3.) The last undisputed elections for constituting the Committee of Management of the institution were held on 7th January, 2001. The term of the Committee of Management as provided under the approved scheme of administration is three years with a rider that in case newly elected office bearers do not assume the charge within one month from the expiry of the term, the Committee of Management shall be treated as time barred and a Prabandh Sanchalak shall be appointed by the Deputy Director of Education for holding fresh elections of the Committee of Management. Further under Clause 9 (3) of the scheme of administration, it is provided that the list of members of the general body, entitled to participate in the elections, shall be forwarded to the District Inspector of Schools and the Deputy Director of Education 11 months prior to the date of elections.;