Allahabad High Court
Gopal Singh & Another vs Jt. Director Of Education & Others on 3 August, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 8297 of 2003 Petitioner :- Gopal Singh & Another Respondent :- Jt. Director Of Education & Others Petitioner Counsel :- Khalil Ahmad Ansari Respondent Counsel :- C.S.C.,S. Prasad,Surendra Prasad Hon'ble Dilip Gupta,J.
The petitioners have sought the quashing of the order dated 28th November, 2002 passed by the Joint Director of Education, Meerut by which a direction has been issued to the Committee of Management with Adesh Kumari as the Manager to hold fresh elections of the Committee of Management within a period of six months.
The elections of the Committee of Management of the Institution were held on 25th May, 2003. This Court had earlier by means of the interim order passed on 23rd May, 2003 ordered that the elections may take place on 25th May, 2003 and the authorities may also take decision on the aforesaid elections but the Committee of Management so elected shall take over charge only after taking leave of the Court and the Committee of Management which is in effective control shall continue to run and manage the affairs of the Institution till the next date of listing. This interim order was extended from time to time but it was not extended after 6th August, 2009.
Elections have already been held in 2003. The authorities may declare the result and if the petitioners are aggrieved by the declaration of the result, they may challenge it before the appropriate forum.
The writ petition is dismissed subject to the observations made above.
Order Date :- 3.8.2010 GS