V. K. Khanna, J. - (1.) The petitioners are members of a General Body which runs an Intermediate College. Known as Akhand Inter College. Kabrai district Hamirpur. The Committee of Management of the aforesaid College was superseded under Clause 16-D Sub-Clause (5 kha) of the U.P. Intermediate Indication Act, 1921 on October 9, 1979 once then by various orders passed by the Deputy Secretary of the State Government the terms of the authorised controller has been extended The petitioner in this writ petition have raised a grievance that even though the authorised controller is functioning and managing the affairs of the college for the last seven years, the elections to get a new managing committee appointed in accordance with the statutory scheme of management has not been completed.
(2.) At the admission stage we have heard the Standing Counsel appearing for the respondents and the writ petition is being disposed of finally in accordance with the rules of the Court.
(3.) After hearing the learned counsel for the parties we are of opinion that when the authorised controller has started now the election process by inviting applications for enrolment of new members, he will see that the new managing committee is elected within a period of six months from the date of production of a certified copy of this order before him.;