C/M OF SHYAM SINGH INTER COLLEGE Vs. STATE OF U.P. AND 5 OTHERS
LAWS(ALL)-2019-5-412
HIGH COURT OF ALLAHABAD
Decided on May 03,2019

C/M Of Shyam Singh Inter College Appellant
VERSUS
State of U.P. and 5 Others Respondents

JUDGEMENT

Ashok Kumar,J. - (1.) This writ petition has been filed with the following prayers; "i. to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 10.06.2016 passed by the Regional Level Committee (Annexure-20 to the writ petition). ii. to issue a writ, order or direction in the nature of mandamus commanding the respondents not to interfere with the peaceful functioning of the petitioners in any manner whatsoever."
(2.) The order impugned dated 10.06.2016 has been passed by the Committee headed by the Joint Director of Education 1st Region, Meerut under Section 16(A) 7 of U.P. Intermediate Education Act, 1921.
(3.) The brief facts of the case are that an institution namely Shyam Singh Inter College, Bilsuri, Bulandhshar was established. The claim of the petitioner is that it receives grant-in-aid from the State Government. It is claimed that under the scheme the period of administration of the management of Committee is five years which, in fact, was previously three years. It is claimed that the previous election of the Committee of Management was held on 27.09.2009 in which one Sri Satyaveer Singh was elected as President and Sri Subhash Singh was elected as Manager.;


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