Manoj Kumar Gupta, J. - (1.) The instant writ petition is directed against an order dated 24.1.2018 passed by respondent no.2 extending the term of the authorised controller appointed in the institution for a further period of one year. The order has been passed in purported exercise of power under Section 6 (3) of the Uttar Pradesh Junior High School (Payment of Salaries of Teachers and other Employees) Act, 1978.
(2.) The petitioner claims itself to be duly elected Committee of Management of Archarya Narendra Deo Junior High School, Hapur, an institution in respect of which the term of the authorised controller has been extended by the impugned order. A supplementary affidavit has been filed today in which it is stated that the election of the petitioner Committee was held in the year 2014 and the list of office bearers was duly registered by the Registrar under Section 4 of the Societies Registration Act, 1860. It is also the case of the petitioner that under the bye-laws, the term of Committee of Management is five years and, therefore, the petitioner Committee is entitled to continue till the year 2019.
(3.) The impugned order is being assailed on the ground that it is a non-speaking order. It does not disclose any reason for extending the term of the authorised controller, though it refers to certain recommendation made by Assistant Director of Education (Basic) dated 10.1.2018.;