- (1.) BY means of the present writ petition, petitioners seek the following reliefs. " (a) issue a writ order or direction in the nature of certiorari calling for the record of the case and to quash the impugned order dated 18. 11. 2006 passed by the Assistant Registrar Firms Society and Chits Saharanpur (Annexure No. 18 to this writ petition ). (b) issue a'writ order or direction in the nature of mandamus commanding/directing the Joint Director of Education Saharanpur, Regional Saharanpur to appoint the authorised controller over the institution Swami Kalyan Devi Balika Inter College Bhopa District Muzaffarnagar for holding the fresh election. (c) issue a writ order or direction in the nature of mandamus commanding/directing the respondent Nos. 2 and 3 not to approve the alleged election dated 1. 10. 2006 of the Committee of Management in which respondent no. 9 is elected as manager during the pendency of the present writ petition. (d) issue any such suitable writ directions or order which this Hon'ble Court may deem just and proper in the interest of justice and proper in the facts and circumstances of the case. (e) to award the costs of the proceedings to the petitioners. "
(2.) PETITIONER No. 1 Sandeep Kumar Rathi claimed to be the Deputy Manager of the Committee of Management, Swami Kalyan Dev Balika Inter College, Bhopa, District Muzaffarnagar and petitioner No. 2 Rabindra Singh claims to be a life member and Ex-Treasurer of the Committee of Management.
(3.) HEARD Sri P. C. Pathak, learned Counsel for the petitioners, Sri G. K. Singh, learned Counsel appearing on behalf of respondent Nos. 8 and 9 and learned Standing Counsel.;