MANOJ MISRA,J. - (1.) Heard Sri Prabhakar Awasthi, learned counsel for the petitioners; learned Standing Counsel for the respondents 1 and 2; and Sri H.N. Singh, learned senior counsel assisted by Sri Mahesh Kumar Dubey, for the respondent No. 3. With the consent of learned counsel for the parties this petition is being disposed of finally at the fresh stage itself.
(2.) To elucidate the controversy and the issues involved in the matter, a brief narration of the facts including the rival contentions would be apposite.
(3.) A dispute in respect of management of an institution named Janta Janardan Shiksha Sadan Inter College, Tilaon, Mirzapur (in short institution) came before this Court and was examined in several writ petitions, namely, Writ C No. 31497 of 2011; Writ C No. 49756 of 2016; and Writ C No. 7494 of 2011, which were all decided by a common judgment and order dated 08.11.2016. While disposing of the said writ petitions, the court, upon noticing that no election of the committee of management of the institution was held since 2004 and the term of the committee was three years, directed appointment of an authorized controller in the institution with a direction to hold fresh election after determining the electoral college. It was further provided that the electoral college would be determined after inviting objections from the parties concerned.;