V.K.Shukla, J. - (1.)Committee of Management, Ratnamuni Jain Girls Inter College, Ratnamuni Marg, Lohamandi, Agra, has filed present writ petition, questioning the validity of order dated 11.08.2007 passed by Joint Director of Education, Agra, communicating to petitioner decision of Regional Level Committee that recognition accorded to petitioner's Committee of Management on 19.12.2005 by Regional Committee has been withdrawn and the Associate District Inspector of Schools, Agra has been appointed as Prabandh Sanchalak for holding of the elections of the Committee of Management.
(2.)Brief background of the case is that in the district of Agra, there is a recognised institution known as "Ratnamuni Jain Girls Inter College, Ratnamuni Marg, Lohamandi, Agra", which is duly recognised and aided minority institution, and the affairs of which are run and managed strictly in consonance with the provisions as contained under the Scheme of Administration framed in exercise of the provisions as contained under Sec. 16-A of the U.P. Intermediate Education Act, 1921. Last elections of Managing Committee were held in Dec., 1998, and thereafter fresh elections were held on 06.06.2005. After the said elections were held, papers had been transmitted to the District Inspector of Schools and the District Inspector of Schools on 29.11.2005, along with his report transmitted the same before the Regional Committee. Regional Committee after considering the report of the District Inspector of Schools approved the election on 08.12.2005, and consequent to the same, signatures have been attested. There existed no dispute of any parallel Committee of Management of the institution. Smt. Raj Bala Jain wife of Yogendra Pal Gupta had been performing and discharging duties as teacher. Qua her Committee of Management proposed to take disciplinary action, then her husband started making complaints that elections had not been held within the time prescribed. Yogendra Pal Gupta even filed writ petition No.28268 of 2007 before this Court requesting therein that Educational Authorities be directed to withdraw the order dated 08.12.2005, whereby approval was accorded to the election dated 06.06.2005. Said writ petition was dismissed on 04.07.2007 with liberty to file fresh writ petition. Thereafter, another writ petition, being writ petition No.30427 of 2007, was filed, requesting therein that Joint Director of Education be directed to decide the question of validity of the Committee of Management. Said writ petition was also dismissed on 11.07.2007. When said roads were blocked, then on 11.08.2007 order impugned has been passed. At this juncture present writ petition has been filed.
(3.)There has been caveat on behalf of respondent No. 4 through Sri Ashok Khare, Senior Advocate, assisted by Sri Sidharth Khare.