R.R.AWASTHI,J. - (1.) HEARD the counsel for the appellant Sri O.P. Srivastava and Sri P.K. Khare for the respondents.
(2.) THE present litigation is an example, how the interested persons try to have control over the affairs of the institution and for that matter, they do not even hesitate in initiating and filing successive writ petitions, knowing fully well that the writ jurisdiction is not the correct forum. In the instant case, the election of the Committee of Management, Jan Samaj Vidya Peeth Inter College, Digambarpur, District Faizabad, a recognised institution under the provisions of the educational law and referable to U.P. High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees Act, 1971, is in dispute. Though the litigation is continuing for the last several years, but the elections said to have been held on 20.6.04 are relevant for the present controversy.
(3.) IN the election held on 20.6.04, the present appellant Keshav Ram Verma was elected as President. The Committee of Management through respondent Ram Tej Verma challenged the said election by filing Writ Petition no. 2555 (MS) of 2004. The Committee of Management through its Manager Amrit Lal Verma also filed Writ Petition No. 3085 (MS) of 2004, as he was aggrieved by the non-attestation of his signatures. The said Writ Petition No. 3085 (MS) of 2004 was decided on 28.7.04, in which a direction was issued to the Regional Committee to take a decision in the matter of recognition of the elections aforesaid, within a given time.;