- (1.) On the view taken on 15-5-1987 that the election of nine members of the Committee of Management did not take place in accordance with the Scheme of Administration, the electron of those members was set aside. While setting aside the election, the Regional Inspectress of Girls Schools held that as required by the amended scheme of administration, neither was the list of members of the Society submitted nor was any request for sending of observers made to the Regional Inspectress of Girls Schools. Under the amended scheme, the requirement is lo intimate to the authorities concerned, viz. The District Magistrate, the Superintendent of Police, and the District Inspector of Schools/ Regional Inspectress of Girls Schools about the date of election and request for sending of observers in an election to be held under the new scheme. This was, admittedly, not done. That being so, the impugned order aforesaid dated 15-5-1987 not according approval to the election of nine members held on 19-4-1987 cannot be said to be illegal.
(2.) Moreover, the new elections have since been ordered by the Regional Inspectress of Girls Schools, is an Additional ground for not interfering under Article 226 of the Constitution. The elections should be got held at an early date.
(3.) We, consequently, dismiss the writ petition summarily. Petition dismissed.;