VAIBHAV JAIN Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-2-176
HIGH COURT OF ALLAHABAD
Decided on February 02,2015

VAIBHAV JAIN Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) This reference to the Full Bench has been occasioned by a referring order dated 9 February 2011.
(2.) Jain Kanya Pathshala Inter College, Muzaffarnagar is a recognized and aided institution governed by the provisions of the U.P. Intermediate Education Act, 1921(Act of 1921). Clause 7 of the scheme of administration as originally framed provided for the following term for members of the committee of management: "7. Term of members:- The term of office bearers and members other than ex-officio members shall be three years form the date they are chosen provided that the term of every office bearer shall be deemed to have continued till his successor is chosen."
(3.) The scheme of administration was subsequently amended on 14 December 1983. As amended, the scheme of administration substituted original clause 7 for the following: 582684-1;


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