- (1.) These are two special appeals, one filed by Sunil Kumar Singh, claiming himself to be the Manager of the Committee of Management and another by the alleged Committee of Management.
(2.) In Special Appeal No. 911 of 2009, challenge has been made to the order passed by the learned Single Judge, by means of which, he has found that the respondent Sundar Lal Dixit was competent to file the writ petition challenging the elections said to have been conducted by the present appellant under the directions of the District Inspector of Schools on 30.6.09. The learned Single Judge has also found that the elections so held were not validly held elections. Consequently, the learned Single Judge has issued direction to the District Inspector of Schools to complete the exercise of election within two months.
(3.) In reaching to the aforesaid conclusion, the learned Single Judge also observed that the respondent's elections held in the year 2003 were duly recognized and, therefore, he has a right to hold the elections and the District Inspector of Schools could not have ordered for holding the elections otherwise.;