- (1.) HEARD Sri K. P. Shukla, Counsel for the petitioner and the Standing Counsel, who has accepted notice on behalf of the respondents.
(2.) A caveat application has been filed by Sri A. K. Singh and a preliminary objection is raised by Sri H. N. Singh, who is appearing as senior alongwith sri A. K. Singh, that term of the committee of management has expired on 6. 6. 2007 and therefore, the present writ petition filed by the erstwhile committee of management is not maintainable.
(3.) THE Counsel for the petitioner submits that a resolution had been passed by the committee of management on 25. 2. 2007 extending the term of the committee of management from three years to five years, and as such the submission made by Sri H. N. Singh that the term of the committee of management has expired is not correct.;