- (1.) The challenge laid in the present petition is to an order dated 30th March 2015 passed by the Regional Level Committee according recognition to elections held on 28thDecember, 2014 by the respondent No. 5.
(2.) This Court has heard Sri G.K. Singh, learned Senior Counsel assisted by Sri AmitKrishan in support of this writ petition and Sri Ashok Khare, learned Senior Counsel assisted by Sri Anil Kumar Aditya on behalf of the contesting respondents.
(3.) It is the common case of both parties that the last undisputed elections to the Committee of Management of the institution was held on 22.08.2010. As per the Scheme of Administration the term of this Committee of Management was three years plus one month. The Scheme of Administration provided that the term of the Committee would come to an end on the expiry of the period of three years plus one month. It is further provided therein that if within this period a duly constituted Committee of Management does not take over charge, the educational authorities would be obliged to appoint an Authorised Controller who would then exercise all administrative control and management over the affairs of the institution and also oversee the holding of elections and constitution of a Committee of Management.;