- (1.) The petitioners claim themselves to be ex-president and ex-manager of committee of management of a recognised institution in the name of Ballabh Bhai Patel Inter College, Gangpur, Chunar, Mirzapur. They have approached this Court assailing the validity of an order dated 11.9.2015, whereby the District Inspector of Schools, Mirzapur has approved the elections of the committee of management of the institution held on 2.8.2015, by the authorised controller, from an electoral college comprising of 901 members.
(2.) The basic challenge in the writ petition is on the ground that the determination of the electoral college made by the authorised controller by order dated 16.7.2015 itself was illegal and thus, the elections held on the basis of the electoral so finalised was also not valid in the eyes of law. According to the petitioners, Sri Man Singh, who has now been re-elected as manager of the committee of management, had illegally inducted 350 new members and in this regard, the petitioners raised protest before the authorised controller, but their objections were rejected. The petitioners claim to have filed appeal against the order of the authorised controller before the second respondent, which is stated to be pending. It is submitted that the petitioners raised a specific grievance in this regard before the District Inspector of Schools, Mirzapur but the objections were illegally discarded by the impugned order.
(3.) It transpires from the record that in a previous writ petition no.57580 of 2012 filed by the committee of management with Man Singh as its alleged manager, this Court quashed the order dated 17.10.2012, whereby the District Inspector of Schools, Mirzapur (third respondent) recognised the elections set up by the second petitioner. The Court further directed the Joint Director of Education to appoint an authorised controller for holding the elections of the committee of management. The authorised controller was required to publish a tentative electoral list inviting objections and to finalise the same after granting opportunity of hearing to the parties.;