- (1.) S. P. Srivastava, J. Heard the learned counsel for the petitioners as well as learned counsel for the respondents.
(2.) PERUSED the record. Civil Misc. Writ Petition No. 31629 of 1996 has been filed by two petitioners. The petitioner No. 1 is the alleged Commit tee of Management, Sukh Nandan Inter College, Math Mohammadpur, Mau through its Manager Deepan Singh Chauhan and the petitioner No. 2 is Deepan Singh Chauhan himself. Civil Misc. Writ Petition No. 32274 of 1996 has been filed by Hriday Narain Chaubey alleging himself to be the Member of the general body of Sukh Nandan Inter College, Math Mohammadpur, Mau.
(3.) THE petitioners in Civil Misc. Writ Petition No. 31629 of 1996 have prayed for the quashing of an order dated 13-9-96 passed by the District Inspector of Schools whereunder while accepting the recommen dations of the election officer relating to the proceedings of election held on 4-9-96 for constituting a Committee of Management for running and managing the Sukh Nandan Inter College, Math Mohammadpur, Mau, the said Committee with Deo Narain Singh as President and Upendra Singh as its Manager was recognised as the duly elected Committee of Management and the signa tures of Sri Upendra Singh as Manager were attested. It may be noticed that under the aforesaid order dated 13-9- 96, the District Inspector of Schools had rejected the proceedings relating to an election, the papers pertaining to the proceedings whereof had been submitted by Mahadevanand seeking recognition of the committee which was shown to be elected on 4-9-96 with office bearers different from those which had been granted recognition. While rejecting the aforesaid claim the Dis trict Inspector of Schools had observed that the papers submitted by Mahadevanand relating to the alleged election dated 4-9-96 indicated an effort motivated to create a dispute which was not genuine. Besides the above relief the petitioners in this case have also prayed for a direction requiring the District Inspector of Schools to refer the matter in regard to the validity of the Committee of Management of decision to the Deputy Director of Education under Section 16-A (7) of the U. P. Intermediate Education Act. They have also prayed for a direction requiring the District Inspector of Schools not to permit the Manager recognised under the im pugned order to function as such.;