COMMITTEE OF MANAGEMENT MISRI LAL INTER COLLEGE MAWANYAN MIRZAPUR Vs. JOINT DIRECTOR OF EDUCATION
LAWS(ALL)-1999-8-223
HIGH COURT OF ALLAHABAD
Decided on August 24,1999

COMMITTEE OF MANAGEMENT MISRI LAL INTER COLLEGE, MAWANYAN, MIRZAPUR Appellant
VERSUS
JOINT DIRECTOR OF EDUCATION AND Respondents

JUDGEMENT

A.K. Yog, J. - (1.) Through this petition. Committee of Management said to be represented by one Raj Dhar Dubey, petitioner alleges that there is an Institution called Misri Lal Inter College, Mawanyan, Mirzapur, which is being governed by the provisions of U. P. Intermediate Education Act, regulation framed thereunder, (for short called the Act) and duly approved Scheme of Administration. Copy of Scheme of Administration has been filed as Annexure No. 1 to the petition.
(2.) Petitioner alleges that an election for constituting Committee of Management of the Institution took place on 25.8.1996 but respondent No. 3, (one Ram Singh) raised dispute and matter was referred to the Deputy Director of Education as contemplated under Section 16A (7) of the Act. It is further stated that some dates were fixed by the said authority but matter was not decided.
(3.) Ultimately petitioner filed a representation before concerned authority to decide representation. The concerned authority pointed out that respondent No. 3 throughout absented and did not appear on any fixed date In spite of notice. And in that view, petitioner requested the authority should decide the matter on merit without waiting for his appearance.;


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