Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) This writ petition is filed for quashing the impugned order dated 25.10.2005 passed by respondent No. 3.
(3.) Brief facts of the case are that the institution Indira Gandhi Uchchatar Madhyamik Vidyalaya, Nagla Ahiwasi, Aligarh (hereinafter referred to as the Institution) is an institution registered under the Societies Registration Act, 1860. It was upgraded to High School in 2001 and is governed by the Approved Scheme of Administration.;