Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) Petitioner No. 1 is a registered society and runs Pt. Jawahar Lal Nehru Intermediate College, Jaitpur which was initially established as a Junior High School. It was duly recognized as such and was on the grant-in-aid list of the State Government. In due course of time the School was upgraded and granted recognition as Intermediate College under Section 7-A of the Intermediate Education Act and is governed by a duly approved Scheme of Administration.
(3.) It is alleged that in the election of Committee of Management held on 22.6.1986 one Sri Pardeshi was elected as Manager/Secretary. One Sri Ram Narayan Singh raised a dispute claiming himself to be the Manager/Secretary. By resolution of l/4th members of the General Body the dispute was referred to the Prescribed Authority under Section 25(1) of the Societies Registration Act. During the pendency of the dispute in 1995, Sri Bhawani Prasad along with Sri Jagdamba Prasad Tripathi, respondent No. 6, claiming himself to be the Manager/Secretary filed an objection before the Prescribed Authority on the ground of no confidence motion passed against Sri Pardeshi on 29.12.1994.;