- (1.) The challenge in the present petition is to an order dated 16th March, 2015 passed by the Regional Level Committee refusing to accord recognition to elections stated to have been held on 4th November, 2012. The order impugned carries a further direction providing for appointment of an Authorised Controller who may then proceed to finalise a list of the general body of the Society and proceed to convene and hold elections to constitute the Committee of Management in accordance with the Scheme of Administration within a period of three months.
(2.) This Court has heard Sri G.K. Singh, learned Senior Counsel assisted by Sri Awadh Narain Rai for the petitioners, the learned Standing Counsel for the State-respondents and Sri Gilani who has appeared for the contesting respondents.
(3.) It is not disputed by parties that the last undisputed elections of the Committee of Management came to be held on 15th September, 2009. In terms of the Scheme of Administration the term of this Committee was provided to be of three years with a further extension of one month for the purposes of fresh elections being convened and held during the above period and the new Committee of Management joining.;