- (1.) Respondent no.2 is alleged to have held an election of the committee of jmanagement, pursuant to which one Haji Jameel Uddin Khan is alleged to have been elected as Manger of the committee of managemant of the Institution , which is a miority one. The D.I.O.S.had attested the signature of jthe said Manager despite the fact that erswhile committee of management which was admittedly running the Institution, had intimated the D.I.O.S.that they should be given an opportunity before accepting the cLalm of anyone else for constituting the committee of management.
(2.) We have Mr. R.N. Singh assisted by Mr. A.P. Shahi for the appellants, Mr. R.Asthana for respondent no. 2 to 5 and Mr. Pipersenia , learned Standing Counsel for respondent no. 1.
(3.) Mr. R.N. Singh , learned counsel for the appellants submit that the appellants committee is still surviving and therefore there cannot be any constitution of the committee of management during the lifetime of the said committee.;