JUDGEMENT
N.K.Mehrotra, J. -
(1.) This is a petition for issuing a writ in the nature of certiorari quashing the decision dated 21.7.2004 taken by the Committee headed by the opposite party No. 2 and also the order dated 22.7.2004, passed by the opposite party No. 4 as contained in Annexures-1 and 2 respectively to the writ petition and for issuing a writ in the nature of mandamus commanding the opposite parties to allow the petitioners to continue as Committee of Management of Shri Bhairav Nath Uchchatar Madyhyamik Vidyalaya, Mau Gorpur, District Barabanki and also the Manager of the Committee of Management of the Institution and further for issuing a writ in the nature of mandamus commanding the opposite parties not to interfere in the functioning of the petitioners as Committee of Management.
(2.) I have heard Shri H.G.S. Parihar, advocate for the petitioners and Shri G.S.L. Verma, advocate for the opposite party No. 5.
(3.) By the impugned order dated 21.7.2004 (Annexure-1) the Joint Director, Education, Faizabad Region, Faizabad, after exercising power under Section 16A(7) of the U. P. Intermediate Education Act, 1921 (hereinafter referred to be as "Act") has recognized the Committee of Management headed by Vijay Narayan Verma, the opposite party No. 5 and a direction has been issued to the District Inspector of Schools that the signatures of Shir Vijay Narayan Verma, the Manager of the duly elected committee be certified.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.