- (1.) Heard counsel for the parties.
(2.) The sole prayer made in the instant writ petition is that the second respondent be directed to take final decision in relation to the paper submitted by the petitioners on 3 October 2015 for registration of the list of office bearers of the society on the basis of the election allegedly held on 25/9/2014.
(3.) Janta Junior High School Jeerakpur, Post Baraipar, Jaunpur is a society registered under the provisions of the Societies Registration Act, 1860 (hereinafter referred to as 'the Act'). It is governed by its bye-laws whereunder the term of the committee of management of the society is three years. According to the petitioners, the second petitioner was the President of outgoing committee. The fresh elections of the Committee of Management of the society were allegedly held on 25 September 2015 in which the second petitioner claimed to be re-elected as President and one Shree Nath Yadav as the Manager. The list of the office bearers elected on 25 September 2015 was communicated to the Assistant Registrar ( second respondent) on 3 October 2015 followed by reminders dated 23 October 2015 and 21 December 2015. However, when no orders were passed and the matter remained pending, the petitioners have approached this Court by way of instant writ petition.;