Allahabad High Court
C/M. Janta Inter College, Patai Khalsa & ... vs District Inspector Of Schools, J.P. ... on 8 July, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 39185 of 2010 Petitioner :- C/M. Janta Inter College, Patai Khalsa & Anr. Respondent :- District Inspector Of Schools, J.P. Nagar & Ors. Petitioner Counsel :- Umesh Vats,Amit Saksena Respondent Counsel :- C.S.C. Hon'ble Dilip Gupta,J.
The petitioners have sought the quashing of the notice dated 24th June, 2010 issued by the District Inspector of Schools, Jyotiba Phule Nagar requiring the petitioner no.2 to submit a reply as to whether he is a valid member of the General Body of the Institution.
Sri P.N. Saxena, learned Senior Counsel appearing for the petitioners submitted that the petitioner no.2 had been enrolled as a life member way back in 1986 and various elections have been held in which he was elected as office bearer in the Committee of Management and these orders have been upheld by the High Court and the Supreme Court. He further submits that the present notice has been issued in a malafide manner.
Be that as it may, it is for the petitioners to submit a reply to the show cause notice raising all such objections as have been raised in the present petition and the Court has no reason to doubt that the District Inspector of Schools shall taken them into consideration while passing any order on the notice dated 24th June, 2010.
The writ petition is disposed of subject to the observations made above.
Order Date :- 8.7.2010 SK