JUDGEMENT
M.P.Singh. J. -
(1.) THESE are two connected writ petitions arising out of the same order dated 4-2-1994 passed by the Deputy Director of Education, Meerut region-I, Meerut setting aside the elections of both the rival parties and issuing direction for holding a fresh election.
(2.) THE dispute in both the cases is confined to the limited question as to whether Ram Niwas Tyagi was elected as Manager on 29-5-1992 (as asserted in Writ petition No. 6046/94) or Chandra Pal Singh was elected as Manager on 25-5-1992 (as asserted in Writ petition No. Nil. of 1994).
There is an institution known as Janhitkari Inter College Chhilora, District Meerut which is governed by the provisions of the U. P. Intermediate Education Act, 1921. It has a duly approved Scheme of Administration framed under section 16-A of the Act.
On 21-5-1989 the election of the Committee of Management was held In which Pandit Kishori Lal Sharma was elected as President end Harbansh Lal as Manager of the College. The term of the Committee of Management was to expire on 7-7-1992,
(3.) BEFORE the fresh election took place, the Deputy Director of Education passed an order on 1-5-1992 exercising hit power under section 6 (2) of the Payment of Salaries Act, 1971 appointing Sri Shyam Lal Sharma as authorised controller. The said order was challenged by way of writ petition No. 15597 of 1992 and order maintaining status-quo was passed on 7-5-1992.
The Deputy Director of Education passed an order on 16-10-1992 recommending for the appointment of an authorised controller. This order was challenged in writ petition No. 42800 of 1992, Committee of Management Janhitkari inter College v. Additional Director and others. Both the writ petitions were heard and decided on 21-12-1992. The writ petitions were heard and decided on 21-12-1992. The order of the Deputy Director of Education appointing authorised controller was set aside and the District Inspector of Schools was directed to ensure that salary with arrears was paid to the concerned teachers in accordance with the Rules.;
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