MANOJ MISRA, J. - (1.) Heard Sri Ashok Khare, learned senior counsel assisted by Sri Siddharth Khare, for the petitioners; learned Standing Counsel for the respondents 1 to 5; and Sri G.K. Singh, learned senior counsel assisted by Sri Bheem Singh, for the respondents 6 to 9; and have perused the record.
(2.) Considering that there is no factual dispute in respect of the ground on which this order is being passed, this Court does not consider it necessary to invite counter affidavit from the respondents and therefore with the consent of learned counsel for the parties, this petition is being finally decided.
(3.) The present petition assails an order dated 22.6.2017 passed by Regional Level Committee by which the approval accorded to the election of the Committee of Management of Inter College, Kanauna, Bulandshahar has been set aside and an Authorized Controller has been appointed in the institution.;