- (1.) The learned Single Judge has dismissed a writ petition filed by the appellants on the ground that the appellants lack locus-standi in order to challenge an order passed by the Regional Level Committee on 14 November 2014 accepting the legitimacy of the election in which the fifth respondent was elected as the Committee of Management. The appellants also sought to question an order passed by the District Inspector of Schools on 28 February 2013 attesting the signatures of the fifth respondent and sought the appointment of an authorized controller to hold valid elections.
(2.) Elections were held to the Committee of Management on 31 January 2013. The appellants objected to the legitimacy of the elections on 7 February 2013. On 28 February 2013, the District Inspector of Schools approved the elections in the course of which the fifth respondent was elected as the Committee of Management. The appellants filed a writ petition (Writ-C No. 35073 of 2013) (Ravindra Kumar and 3 others vs. State of U.P. and 3 others). By an order dated 3 July 2013, the learned Single Judge disposed of the petition by permitting the appellants to ventilate their grievance before the Regional Level Committee within a period of two weeks. On such an application being made, the Regional Level Committee was to decide it by a speaking order after affording an opportunity of being heard to the elected office bearers.
(3.) On 8 January 2014, the Regional Level Committee passed an order by which it rejected the elections which were held in the course of which the fifth respondent was elected as the Committee of Management. Against the rejection of the elections, a writ petition was filed before the learned Single Judge by the fifth respondent (Writ-C No. 4278 of 2014) (C/M Kissan Uchchattar Madhyamik Vidyalaya and anr. vs. State of U.P. and 4 others). By an order dated 22 January 2014, the writ petition was finally disposed of by setting aside the order of the Regional Level Committee dated 8 January 2014 with a remand to the Committee to pass a fresh speaking order after affording an opportunity "to both the sides". The order of the Regional Level Committee passed thereon accepted the elections of the fifth respondent. The order of the Regional Level Committee dated 14 November 2014 was questioned before the learned Single Judge once again. The learned Single Judge dismissed the writ petition by holding that the appellants have no locus-standi to challenge the order of the Regional Level Committee.;