- (1.) Heard Sri Indra Raj Singh, learned counsel for the petitioner and Sri Vijay Kumar Singh, learned Standing Counsel for the respondents no.1 to 3.
(2.) In view of the nature of the order sought to be passed, it is not necessary to issue any notice to respondent no.4.
(3.) Petitioner is seeking quashing of the Resolution of the Committee of Management, Sri Krishna Geeta Rashtriya Inter College, Lalganj, Azamgarh (the Institution) dated 10.1.2016 and the order dated 5.5.2016 passed by the District Inspector of Schools, Azamgarh.;