RAKESH TIWARI, J. - (1.) SRI P.N. Saxena, learned Counsel for the petitioner has made a statement at the Bar that Sri Bhagwati Prasad, President of Committee of Management Samajwadi Inter College, Gabhiran, District Jaunpur has expired.
(2.) SRI G.K. Singh appearing for the respondents confirms this fact. Hence on the basis of statement made by the Counsel for the parties at the Bar, the petitioner is permitted to delete petitioner No. 3 from the array of the parties. Heard Sri P.N. Saxena, learned Counsel for the petitioner assisted by Sri Ashok Singh, learned Standing Counsel for respondent Nos. 1 to 3 and Sri G.K. Singh as well as Sri P.N. Tiwari for remaining respondents Nos. 4, 5 and 6 and perused the record.
(3.) THIS writ petition has been filed against the order dated 6.2.2008 ap ­pended as Annexure No. 10 to the writ petition passed by Regional Level Committee, Varanasi Region, Varanasi through the Joint Director of Education Varanasi as its Chairman and for communication dated 12.2.2008 appended as Annexure No. 11 to the writ petition by which recognition to the Committee of Management of respondent No. 4 has been accorded by the aforesaid Committee. Before dealing the disputed question of facts, the admitted facts as culled out from the writ petition are recorded.;