- (1.) Heard counsel for the petitioners and the learned standing counsel for respondent Nos. 1 to 3.
(2.) The petitioners claim themselves to be the ex-Treasurer and member of the General Body of a recognised Institution by the name of Madhav Vidya Mandir Inter College, Purshottampur, Mirzapur. They are aggrieved by order dated 5 February 2016 whereby, the District Inspector of Schools, Mirzapur has attested the signatures of Dinesh Prakash Singh (fourth respondent) on the basis of elections held on 20 December 2015. The further relief, which has been sought in the writ petition is for a direction to the second respondent (Joint Director of Education) to decide the objection as well as the dispute relating to constitution of the Committee of Management of the Institution in pursuance of elections held on 20 December 2015.
(3.) A perusal of the impugned order dated 5 February 2016 passed by the District Inspector of Schools, Mirzapur indicates that the signatures of the fourth respondent had been attested on the basis of the report of the Election Officer and that of the Observer.;