- (1.) The challenge in the present petition is to an order passed by the Joint Director of Education on 24.4.2015 upholding elections conducted and held by the private respondent no. 7. In sum and substance it accords approval to the elections conducted by the Authorized Controller on 8/9.1.2015.
(2.) This Court has heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare in support of the petitioners, learned Standing Counsel for the State respondents and Sri G.K. Singh, learned Senior Counsel assisted by Sri Santosh Kumar appearing for the contesting respondent no. 7.
(3.) As per the case taken in the writ petition, the last undisputed elections were held in the year 2003. The Committee of Management which comprised of the petitioner no. 2 and Manager was recognized by the educational authorities. It is then contended that on or before October, 2006, a notice was published inviting applications for fresh enrolment of members. The petitioners contend that since the applications received and numbered as 22 were not accompanied with requisite fee, the same were not accepted and consequently, the 22 members never became part of the General Body of the Society. It is however, noteworthy here that the respondent no. 7 is stated to have accepted the enrolment of the aforesaid 22 members and it is here that the disputes inter se parties came to the fore.;