S.J.MUKHOPADHAYA, J. - (1.) THIS application has been preferred by the petitioner for issuance of an appropriate writ/ writs, direction/directions or order/orders commanding upon the respondents to forthwith quash the directions issued by the 4th respondent - Jai Shankar Tiwari the then Deputy Commissioner, Ranchi under whose directions, local elected Committee of the petitioner 'sschool, namely, D.A.V, School, Dhurwa has been ousted and one another group of persons has been permitted to take all the administration and managerial work of the school. Further prayer has been made to direct the respondents to permit the legally elected Managing Committee to take over the administration and management of the school pursuant to the election held on 30th June, 2002.
(2.) ACCORDING to the petitioner, the last election of Arya Samaj was held on 6th October, 2002 in which seven Office Bearers were elected, - namely, (i) Pradhan; (ii) Deputy Pradhan; (iii) Mantri; (iv) Deputy Mantri; (v) Treasurer; (vi) Librarian; and (vii) Adhishtatha Arya Dal, which was functioning since its election. The election of local Managing Committee was held on 30th June, 2002 in which petitioner was nominated as President along with other Officer bearers. But all of a sudden, some unknown persons started interfering with the administration and management of the school creating disturbances In smooth functioning of the school which is being done by the local Managing Committee. It appears that the petitioner lodged one FIR against some known persons under Sections 420, 467, 468, 471 of the Indian Penal Code, registered as Hatia P.S. Case No. 21 of 2002 in pursuance of which police investigated the matter and submitted final form against certain persons. Some of them stated to have been arrested and are in jail custody.
(3.) THE petitioner has alleged that certain dismissed teachers, such as Indradeo Verma; Suresh Singh, Jaush Singh etc. along with others entered into the school premises on 7th May, 2003 and started assaulting the staff and officials of the school for which the petitioner had to approach Hatia Police Station. Certain persons were arrested.;