- (1.) These two writ petitions are connected concerning the same educational 'institution chAllenging the orders of the D.I.O.S. and Dy. Director of Education in managerial dispute between the parties. The parties have exchanged affidavits. The (earned standing counsel has not filed any counter affidavit and does not propose to file any counter affidavit. He stated that the writ petitions be decided on the basis of the affidavits filed by the contesting private parties. Thus I consider it appropriate that instead of passing formal orders for admission the petitions may be finally disposed of with the consent of the parties.
(2.) Writ Petition No. 34553 of 1994 has been filed by Sri Praveen Singh Tyagi as President of the Committee of Management of Janta Uchchattar Madhyamik Vidyalaya, Mahuwa, district Bijnor challenging the order dated 12-10-1994 passed by the Dy. Director of Education by which he directed for appointment of authorised controller empowering him with the powers of committee of management and also for holding the election of the committee of management. The election dated 29-4-1994 claimed to have been held electing (sic).
(3.) An application under O. 1, R. 10, C.P.C. was filed by Sri Rajendra Singh, who had claimed himself to be a life member of the general body. The said application was allowed by the order dated 27-10-1994. The said application was moved through Sri Ashok Bhushan, who had already filed caveat on behalf of Prakash, Jaswant Singh, Mahesh Chandra and Rajendra Singh. Rajendra Singh was not initially arrayed as O.P., who has been added as O.P. on his application for impleadment.;