RAKESH TIWARI, J. - (1.) HEARD Counsel for the petitioner, Standing Counsel who has accepted notice on behalf of respondent Nos. 1 to 3, Irshad Ali who has accepted notice on behalf of respondent No. 4 and perused the record.
(2.) LATE Shri Jitawar Singh Senger Madhyamik Vidyalaya, Harvanshpur, District Auraiya (then District Etawah) is a Society registered under the provisions of Societies Registration Act, 1860. On the death of erstwhile Manager Sri Shiv Ram Singh a meeting of the general body was held on 1.2.2009 under the Presidentship of Smt. Munni Devi for handing over the charge of Manager of the Society of the remained period of Rajendra Singh Senger. The petitioner who claims himself to be Manager of the petitioner Committee of Management, has filed the present writ petition inter alia is that he nas been given the charge of the Manager for the remaining period of Committee of Management till next elections are held but by the impugned order, the respondent No. 3, District Basic Education Officer, Auraiya has attested the signatures of Sri Sobaran Singh, respondent No. 4.
(3.) SRI Irshad Ali, Counsel for respondent No. 4 submits that this writ petition has been filed by concealment of fact. He does not dispute that the petitioner had been entrusted to work as Manager but vide resolution dated 5th February, 2009 the respondent No. 4 had been elected as Manager in place of Late Shri Ram Singh for the remaining term. He has produced a copy of the resolution dated 5th February, 2009 which shows that respondent No. 4 had been elected as Manager.;