- (1.) Willful and intentional disobedience of the order dated 4th May, 2012 passed by this Court in CWP No. 17576 of 2010 has been alleged in this petition. The aforesaid order dated 4th May, 2012 reads as under: "C. W. P. No. 17576 OF 2010 (O&M) DATE OF DECISION: 4.5.2012 Sandeep Sachdeva and others PETITIONERS VERSUS Financial Commissioner and others RESPONDENTS CORAM: HON'BLE MR. JUSTICE MAHESH GROVER Present: Shri O. P. Goyal, Senior Advocate with Ms. Ravinder Kaur, Advocate for the petitioners. Mrs. Sushma Chopra, Additional A. G. Haryana. Shri Tushar Sharma, Advocate. MAHESH GROVER, J.
(2.) The sole dispute centres around holding of election to the Management of the school named G. R. S. D. Senior Secondary School, Sargodha, Ambala City. It has not been controverted by either of the parties that as per clause 4 of the Memorandum of Article of Association, under the caption "Management", the management of the institution has to be constituted and thereafter the election to the office bearers has to be held after associating both the parties.
(3.) Both the parties have converged on the consensus that the election is required to be held and both agree that it should be done under the control of the Administrator.;