Arun Tandon, J. - (1.) Heard Sri Prabhakar Awasthi on behalf of the petitioner, learned Standing Counsel on behalf of respondent Nos. 1 to 5 and Sri V.K. Dixit on the behalf of the caveator.
(2.) Panchayat Raj Inter College, Bada Gaon, Shahjahanpur is an added and recognized institution under the provisions of the Intermediate Education Act. The provisions of the said Act as well as those of U.P. High Schools and Intermediate Colleges (Teachers and other Employees) (Payment of Salary) Act, 1971 are fully applicable to the teachers and employees of the said institution. The institution is run and managed in accordance with the approved Scheme of Administration.
(3.) It is not in dispute that last recognized elections of the Committee of Management had taken place on 26th February, 2001. The said elections were duly recognized by the educational authorities vide order dated 8th March, 2001 Under Clause 8 of the Scheme of Administration, the term of the elected Committee of Management has been provided as 3 years with a grace period of one month and after expiry of the said period of the Committee of Management becomes time bared automatically and a Prabandh Sanchalak has to be appointed for the purposes of getting a fresh election held and if elections have already taken place then to handover the charge to duly recognized Committee of Management.;