COMMITTEE OF MANAGEMENT BALLABH BHAI PATEL INTER COLLEGE Vs. STATE OF U P
LAWS(ALL)-2014-5-282
HIGH COURT OF ALLAHABAD
Decided on May 30,2014

Committee Of Management Ballabh Bhai Patel Inter College Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) The Committee of Management of an educational institution along with its Manager has preferred this writ petition for issuance of a writ of certiorari to quash the order dated 17th October, 2012, whereby the District Inspector of Schools, Mirzapur has recognised the respondent no. 4 as Manager of the Committee of Management and attested his signature.
(2.) The essential facts are that Ballabh Bhai Patel Inter College, Gangpur Chunar, District Mirzapur (for short, the "Institution") is an Institution recognised under the provisions of the Uttar Pradesh Intermediate Education Act, 1921. It receives aid out of the State fund. It is governed by the provisions of the Uttar Pradesh Intermediate Education Act, 1921 and the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of the Teachers and other Employees) Act, 1971. The Institution has its Scheme of Administration, which has been duly approved by the competent authority. The affairs of the Institution are managed by a Committee of Management. The Scheme of Administration provides that term of the Committee of Management is three years.
(3.) It is stated that the last undisputed election of the Committee of Management of the Institution was held on 04th October, 2009, wherein the petitioner no. 2- Sri Man Singh was elected as Manager and his signatures were attested by the District Inspector of Schools on 04th October, 2009 itself.;


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