JUDGEMENT
SUNEET KUMAR, J. -
(1.) The petition is being decided without calling for counter affidavit on the consent of the parties as per rules of the Court.
(2.) The committee of management of Gram Vikas Shiksha Samiti, Village Khojowapur, Post and Tehsil Manjhanpur, District Kaushambi, a society registered under the Societies Registration Act , 1860, is assailing the order dated 22 June 2016, 12 July 2016, passed by District Basic Education Officer, Kaushambi and the consequential order attesting the signature of eighth respondent as Manager, and order dated 6 July 2016, passed by the fourth respondent, Assistant Registrar, Firms, Societies and Chits, Allahabad.
(3.) Petitioner society was constituted and registered on 17 July 1983, which was renewed time to time. The society established a Junior High School, namely, Kisan Junior High School. In 2000, the institution was upgraded to High school and name of the institution was changed to Kishan Uchchatar Madhyamnik Vidyalaya, Khojowapur, Manjhanpur, District Kaushambi. Pursuant thereof, it is managed as per the approved Scheme of Administration under the U.P. Intermediate Act, 1921 (for short Intermediate Act). The institution is in grant-in-aid upto Junior High School and the High School is unaided.;
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