Rakesh Tiwari, J. - (1.)Heard counsel for the parties and perused the record.
(2.)This petition has been filed challenging the validity and correctness of the order dated 1.1.2005 passed by the District Inspector of Schools, Badaun as well as the proceedings dated 30.12.2004 passed by the Regional Committee Bareilly Region, Bareilly in so far as it pertains to Nehru Adarsh Inter College, Alapur Badaun. A further prayer has been made for quashing the order-dated 16.12.2004 (Annexure-10 to the writ petition) passed by the District Inspector of Schools, the Prabandh Sanchalak to manage the Institution and to hold fresh election in accordance with law. It is lastly prayed that respondent No. 6 in the mean time be restrained from discharging any management function of the Institution.
(3.)Nehru Adarsh Inter College Alapur District Badaun has a duly approved scheme of administration and is a recognized and aided educational institution governed by the Provisions of U.P. Intermediate Education Act, 1921.