Ashok Bhushan, J. - (1.) Heard Sri Ashok Khare Senior Advocate, appearing for the petitioners, Sri P. N. Saxena appearing for the contesting respondents and the learned standing counsel appearing for the State respondents.
(2.) All these three writ petitions have been heard together and are being disposed of by this common judgement.
(3.) The Writ petition No. 16972 of 2005 has been filed by :he Committee of Management Abdul Karim Khan Inter College through its Manager Sabir Ali Abbasi challenging the order dated 22.2.2005 passed by the Director of Education as well as the order dated 1.3.2005 passed by the Joint Director of Education. The Director of Education by the order dated 22.2.2005 directed the Joint Director of Education to get fresh elections held of the Committee of Management of the Institution as per direction of the Division Bench of this Court dated 3.12.2004 passed in Special Appeals No. 453 of 2004, 454 of 2004 and 455 of 2004. The Joint Director of Education passed consequential order directing the District Magistrate to appoint a Returning Officer for holding fresh election in pursuance of the judgement dated 3.12.2004 passed by the Division Bench of this Court.;