Allahabad High Court
Chandra Bhan Singh Shiksha Samiti vs State Of U.P. & Others on 5 January, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 71929 of 2009 Petitioner :- Chandra Bhan Singh Shiksha Samiti Respondent :- State Of U.P. & Others Petitioner Counsel :- S.N. Yadav Respondent Counsel :- C.S.C. Hon'ble Dilip Gupta,J.
The main grievance of the petitioner, which has been raised at the time of hearing of the petition, is that the election of the Committee of Management of the Society which is to be held on 6th January, 2010 may be postponed as the list of members of the general body of the Society is not correct.
A preliminary objection has been raised by Sri P.P. Chaudhary, learned counsel appearing for respondent No.3 that the Court should not interfere with the election process at this stage.
The records indicate that the elections which are scheduled to be held on 6th January, 2010 were directed to be held pursuant to the judgment and order dated 14th September, 209 passed in Writ Petition No.52164 of 2004. As the election process has commenced and the elections are to take place tomorrow, it will not be appropriate for the Court to interfere with the election process at this stage. The petitioner may challenge the election before the appropriate Authority after the elections are held.
The writ petition is dismissed subject to the observations made above.
Order Date :- 5.1.2010 SK