- (1.) HEARD counsel for the petitioners, learned standing counsel for respondent nos.1, 2 and 3 and Sri G.K. Singh, Senior Advocate, assisted by Sri S.P. Rai, on behalf of respondent no.4.
(2.) SRI G.K. Singh states that he will not be filing any affidavit and the writ petition may be heard and decided finally on the basis of assertions made therein.
(3.) THE Committee of Management, Parwati Arya Kanya Sanskrit Inter College through its President Smt. Pratibha Mishra has filed the present writ petition assailing the validity of the order dated 11/2/2014 passed by the District Inspector of Schools, Budaun, whereby, he had recognised the Committee of Management elected on 9/2/2014 with Sri Amol Sharma (respondent no.4), as its Manager. Indisputably, the election of the Committee of Management of the Institution, which is a recognised Intermediate College under the provisions of U.P. Intermediate Education Act, 1921, and is governed by a duly approved Scheme of Administration, were held pursuant to the order dated 23/9/2013 passed by the Regional Level Committee. Therein, a categorical finding was recorded that Satyendra Nath Dubey was never elected as President and petitioner no. 2 Smt. Pratibha Mishra, is the duly elected President and there is no provision for removal of the President and therefore, she is being recognised as the President. It was further held that the new Life Members and Ordinary Members enrolled after 30/3/2008 are invalid. Consequently, a direction was issued to the District Inspector of Schools, Budaun to hold the elections from amongst members who were enrolled until 30/3/2008.;