- (1.) S. P. Srivastava, J. Heard the learned counsel for the petitioners.
(2.) PERUSED the record. It is not disputed that a Committee of Management with Ramvir Singh as its Manager had been duly elected on 30-4-94 and was recognised by the District Inspector of Schools. The members as well as the of fice bearers of the aforesaid Committee of Management were sought to be replaced under a resolution dated 22-10-95 claimed to have been passed in the meeting of the general body. This resolution was not ac cepted by the District Inspector of Schools vide his order dated 9-2-96. The present petition sought to chal lenge the aforesaid order by means of Civil Misc. Writ Petition No. 16654 of 1996. This writ petition was dismissed by this Court vide the order dated 18-6-96 observing that "by the alleged resolution of no confidence an attempt was made to replace the entire Committee of Management which could not be permitted. "
(3.) SUBSEQUENT to the aforesaid order the Committee of Management with Sri Ramvir Singh as its Manager was sought to be replaced by another Committee of Management vide the resolution dated 12-6-96 passed in the meeting of the general body. Initially this resolution was accepted by the District Inspector of Schools vide his order dated 13-11-96 but later on by an other order dated 17-12-96 the said order was recalled. Feeling aggrieved, the petitioners have approached- this Court seeking the quashing of the order dated 17-12-96 passed by the District Inspector of Schools.;