Ashok Kumar,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) By means of the present writ petition (W.P. No. 63354 of 2015) the petitioner has challenged the order dated 1.10.2015 passed by the DIOS, Fatehpur by which the DIOS has attested the signature of the manager of the elected committee of management.
(3.) The brief facts of the case are that the petitioner Nos. 2 to 8 are the Ex-office bearers/members of the outgoing committee of management, election of which was held in the year 2005. Earlier a Writ Petition No. 65152 of 2011 was filed by one Idrish Khan in which following order has been passed: "Contention of the petitioner is that District Inspector of Schools, Fatehpur on 11.1.2011 had written a letter for holding of the election of the Managing Committee of the institution by 30.1.2011. Petitioner submits that tenure of the Managing Committee of the institution has already run out and in spite of same no steps whatsoever has been taken in the direction, and even order passed by the District Inspector of schools has not been complied with. Petitioner submits that there is no legal impediment whatsoever for holding the election of the committee of the Management of the institution. Consequently, District Inspector of schools, Fatehpur is directed to see and ensure that final decision is taken in respect of holding of election of the committee of management in accordance with law, preferably within period of next three months from the date of production of certified copy of this order. In case elections have already been held then this order question will not come to the rescue of the petitioner. With these observations, writ petition is disposed of." ;