V. K. Khanna, J. - (1.) Petitioner in this writ petition has challenged the order of the District Inspector of Schools contained in Annexure-1 to the writ petition dated 20th May, 1987 by which he had recognised the Managing Committee elected on 26-4-1987.
(2.) At the admission stage the contesting respondents have been served and the parties have exchanged affidavit. The writ petition is thus being disposed of finally in accordance with the rules of the court.
(3.) Petitioner before us in this writ petition has been appointed Prabandh Sanchalak by the Deputy Director of Education under Clause 8 of the Amended statutory of administration as according to him the last elections were held more than three years one month and thus under the new provisions the term of the old Managing Committee had automatically came to an end and for the purposes of holding fresh elections of the Managing Committee it was necessary to appoint a Prabandh Sanchalak.;