C/M MUSLIM INTER COLLEGE THAKURDWARA AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-10-17
HIGH COURT OF ALLAHABAD
Decided on October 16,2015

C/M Muslim Inter College Thakurdwara And Ors. Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

Pankaj Mithal, J. - (1.) HEARD Sri Irshad Ali learned counsel for the petitioner, learned Standing Counsel for the respondents No. 1, 2 and 3, Sri N.A. Khan learned counsel for the respondent No. 4. Sri Rajvendra Singh learned counsel appears for the Respondent No. 5 in the connected Writ Petition No. 10430 of 2014 listed along with this petition.
(2.) THE order of the Regional Level Committee dated 10.02.2014, annexure No. 18 to the writ petition and the order of the District Inspector of Schools (in short DIOS) dated 11.02.2014 attesting the signatures of respondent No. 4 as Manager pursuance to the above referred the order of the Regional Level Committee are under challenge in this petition. The said order refuses to recognize the elections of the Committee of Management of the institution as set up by the petitioners and by one Sardar Ali Siddiqui, respondent No. 5 and at the same time recognizes the elections of the Committee of Management of the institution held on 23.09.2013 in which the respondent No. 4 was elected as the Manager.
(3.) THE dispute is in relation to the elections of the Committee of Management of Muslim Inter College Thakurdwara, District Moradabad.;


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