- (1.) THIS intra court appeal under the Rules of the Court is directed against the judgment and order dated 17.08.2015 passed by learned Single Judge on Writ Petition No. 38873 of 2015 filed by the petitioner -appellant.
(2.) BY means of the said writ petition, challenge has been made to the order dated 03.07.2015 passed by Regional Level Committee, Basti Region, Basti superseding the petitioner -appellant, committee of management and appointing the Principal, Government Inter College, Basti as authorised controller to hold the election of the committee of management within one month after obtaining a list of the members of the General Body from Assistant Registrar, Firms, Societies and Chits, Gorakhpur. Learned Single Judge disposed of the writ petition directing that the dispute with respect to members of the General Body of the society be decided by the Assistant Registrar, Firms, Societies and Chits, Gorakhpur and after finalising the list of the General Body, the same be forwarded to the District Inspector of Schools for conducting elections of the committee of management of the institution and till then, the authorised controller as appointed by the Regional Level Committee vide order dated 03.07.2015 shall continue. We have heard Shri Ashok Khare, learned Senior Counsel assisted by Shri Uma Nath Pandey for the appellants, learned Standing Counsel for State respondents, Shri Anil Pandey for respondent No. 5 and Shri Uma Kant appearing for respondent No. 6.
(3.) THERE is a long standing dispute between the parties and the case has chequered history, however, facts in brief, relevant for the purposes of the case, are as under.;