ARUN KUMAR MITRA, J. - (1.) Seven writ petitioners moved the instant writ petition with the following prayers: a) A writ in the nature of Mandamus commanding the respondents, their agents and servants to forbear from giving effect or further effect to the impugned election held on 27-02-2005 under guardians' category in the Sadhi; Rajendra Narayan High" School (H. S.) and from placing any departmental nominee and from interfering with the functioning of the present Managing, Committee of the said school. b) A writ in the nature of mandamus, commanding me respondents, their agents and servants to cancel the election held on 27-02-2005 under guardians' category in the Sadhi Rajendra Narayan High School (H.S.). c) A writ in the nature of Certiorari directing the respondents, their agents and servants to produce all records and proceedings', so that conscionable justice may be administered by quashing' the impugned election dated 27-02-2005 and by granting the other reliefs as prayed for hereinabove: FACTS IN BRIEF
(2.) The writ petition concerns the election of Hie Managing Committee of Sadhi Rajendra Narayan High School (H.S.) (hereinafter termed as said School).
(3.) According to the petitioners, for the Constitution of the Managing Committee of the said School, steps were taken. Voter's list was published on 22-01-2005. Date for filing of objection was fixed as 29-01-2005. Final Voters' list was published on 09-02-2005, 16-02-2005 was due fixed for submission of nomination papers, 18-02-2005 was the date of verification of nomination papers, 19-X)2-2005 was the dated of withdrawal of the nomination papers and election of the Guardians' category was scheduled to be held on 27-02-2005.;