Arun Tandon, J. - (1.) Heard Sri P. N. Saxena, assisted by Sri Amit Saxena on behalf of the petitioner, Learned Standing Counsel on behalf of respondent Nos. 1, 2 and 3, Sri Irshad Ali on behalf of the respondent Nos. 4 and 5 and Sri Bheem Singh on behalf of respondent Nos. 6 and 7.
(2.) The facts, which are relevant for disposal of the resent writ petition, are as follows : There is an institution known as Janta Inter College, Patai Khalsa, J.P. Nagar which is duly recognized under the provision of U.P. Intermediate Education Act, 1921, As per provisions contained in Section 16(A) of U.P. Intermediate Education Act, 1921, the aforementioned institution has an approved scheme of administration which has been subsequently amended and the terms of the Managing Committee has been extended from 3 years to 5 years, the amendment in the term has been duly approved by the Joint Director of Education on 18.9.1999. Last election of Managing Committee was held on 21.6.1995 and in the aforementioned election, petitioner No. 2 (Dharam Veer Singh) was elected as Manager and Sri Kunwar Pal Singh as President, along with other office bearers and members. The aforesaid elections were duly recognized and the signatures of Sri Dharam Veer Singh as Manager were attested on 13.11.1995.
(3.) The Committee continued in control of the affairs of the institution and, during subsistence of the period of Committee of Management, its term was extended from three years, to 5 years.;