A.P. Sahi, J. - (1.) List has been revised
(2.) Shri N.S. Chahar, learned counsel for the petitioner has advanced his submissions on behalf of the petitioner and the learned standing counsel for the respondent Nos. 1 to 4. In spite of an impleadment application having been filed and allowed by this Court on 28.3.2008, the respondent No. 5-Smt. Jaswanti Singh remains unrepresented. None has appeared on her behalf to assist the Court nor any counter affidavit has been filed.
(3.) A counter affidavit has been filed on behalf of the State, wherein the fact that the institution is a minority institution, has not been denied. The counter affidavit does not disclose the source of power exercised on the basis whereof the committee has been superseded.;