A.N. Varma, B.N. Misra, J. - (1.) We have heard learned counsel for the petitioner as well as respondents No. 2 to 4.
(2.) The petitioner, who claims to be ex - acting Manager of the Brahman Trust and Mahamana Malviya Inter College, Muzaffarnagar, is aggrieved by an order passed by the District Inspector of Schools dated 27.1.1988 approving the election of the Committee of Management of the Institution headed by Sri Jagdish Prasad Sharma and Sri Mahesh Gautam as Manager. His contention is that the so called election held on 17/18.1.1988 was completely void having been conducted in disregard of the Scheme of Administration. Various irregularities were pointed out by the learned counsel in the process of the impugned elections at which the aforesaid two individuals were elected respectively as President and Manager of the institution.
(3.) We do not however propose to enter into the merits of the grounds on which the impugned elections are challenged as the petitioner has an equally efficacious alternative remedy available to him by way of approach to the Deputy Director of Education under Section 16 - A (7) of the Intermediate Education Act. The signatures of the Manager of the new Committee of Management has already been attested by the District Inspector of Schools in pursuance of the impugned elections. Under the circumstances, the dispute raised by the petitioner in this petition with regard to the validity of the elections can be adjudicated by the Deputy Director of Education on a reference under Section 16 - A(7) of the Act. Section 16 - A (7) is wide enough to cover the dispute raised by the petitioner including that pertaining to the validity of the elections.;