Vineet Saran, J. - (1.) In this case the dispute is with regard to the control over the management of Ahmed Memorial Girls Intermediate College, which is run by a society named Adarsh Shiksha Samiti. By an order dated 20.11.2004, the Joint Director of Education recognized the election of the Committee of Management in which the respondent No. 6, Zakir Hussain was elected as manager. Challenging the said order, the petitioners filed Writ Petition No. 52943 of 2004, in which initially a conditional interim order had been granted on 20.12.2004, but thereafter on hearing the counsel for the parties, on 24.9.2005 this Court, by a detailed order, vacated the interim order, on the basis of which the petitioner No. 2 had continued to be in control of the affairs of the college. Thereafter, another Writ Petition No. 74989 of 2005 was filed by respondent No. 6 with the prayer for a direction in the nature of mandamus commanding the respondents therein to perform their statutory duty in handing over charge of the institution to the respondent No. 6 - petitioner therein. On considering the facts and circumstances of the case, in the said writ petition this Court passed an interim order on 12.12.2005 directing that "the respondent-authorities shall ensure that the petitioner is given charge of the institution immediately or they may show cause by the next date of listing."
(2.) Now by means of this writ petition, the petitioners have challenged an order dated 10.8.2005 passed by the Superintendent of Police (City) , Allahabad and also the order dated 8.9.2005 passed by the District Inspector of Schools (2) , Allahabad, whereby directions have been issued that the charge of manager of the institution be given to Zakir Hussain.
(3.) I have heard Sri Ashok Khare, learned Senior Counsel, assisted by Chaudhary N.A. Khan appearing for the petitioners, as well as learned Standing Counsel appearing for respondents No. 1 to 5 and Sri S.S.Nigam, learned counsel appearing for the newly added respondent No. 6 and have perused the record.;