- (1.) Heard Shri Vinod Kumar Singh for the petitioners as well as Shri R.P. Dubey and Shri Satendra Nath Tripathi for the respondent no. 4. Learned Standing Counsel represents the State Authorities.
(2.) By means of this writ petition the petitioners have challenged the order of the Joint Director of Education, Meerut Region, Meerut dated 27.7.2015 by which while recalling its order dated 16.6.2014 it has reappointed authorised controller in the institution.
(3.) It is submitted that the petitioners conducted an election on 28.8.2013 of the committee of management. There was no dispute with regard to election or the membership of the committee of management and the election was recognised on 26.9.2013 by educational authorities and the signature of the Manager of the newly constituted committee of management was attested by the competent authority, i.e. the D.I.O.S.;