- (1.) The special appeal Special Appeal Defective No. 57 of 2016. has arisen from a judgment of a learned single Judge dated 3 November, 2015 by which a writ petition filed by the fourth to ninth respondents ("the original petitioners"), has been allowed by setting aside an order dated 5 May, 2014 of the Regional Level Committee (RLC).
(2.) The companion special appeal Special Appeal Defective No. 58 of 2016. arises from an order of the learned single Judge dated 3 November, 2015 disposing of a companion writ petition challenging an original order of the RLC dated 30 August, 2013, which was subsequently reviewed on 5 May, 2014.
(3.) In order to appreciate the subject-matter of dispute, a brief reference to the factual background would be in order. The matter pertains to the elections to the Committee of Management of Chaudhary Charan Singh Brij Khand Inter College, Bathain, District Mathura. Elections to the Committee of Management not having been held after the expiry of its term on 25 June, 2007, proceedings were initiated before this Court. They culminated in an order of the Division Bench of this Court dated 5 April, 2011 in Tej Ram v. State of U.P & Ors., Special Appeal No. 957 of 2008. The Division Bench by its order issued the following directions while disposing of the special appeal : "Considering the above and as the Committee of Management has to be elected we issue the following directions: 1. The Prabandh Sanchalak to hold elections in terms of Scheme of Administration and complete the process within three months from the date a copy of this order is submitted by the petitioner to the Prabandh Sanchalak. 2. The Prabandh Sanchalak to notify a draft electoral list, call for objections and thereafter finalise the same and proceed to hold the elections in terms of the list as is finalised.";