Committee of Management vs State of Uttarakhand & others

The petitioner before this Court is a Committee of Management which is running an Education Institution which is under grant-in-aid. In this

matter, an Administrator has been appointed by the orders of the Additional Director, Madhyamik Shiksha, Garhwal Division, Pauri and the

charge has already been taken by the Administrator.

Learned counsel for the petitioner Mr. Parikshit Saini makes a submission before this Court that the writ petition be disposed of with a direction

to the Administrative Officer to conduct the election of the new Management Committee within time. He further states that the term of the present

Management Committee in any case is coming to an end on 15.05.2018 and the proceedings for bringing a new Management Committee have to

be initiated.

In view of the above, no interference is being called for by this Court in the matter.

The Writ petition stands disposed with the direction that the Administrator shall forthwith initiate the proceedings for election of the new

Management Committee. It is made clear that election shall be conducted on the electoral roll which consists of the present members of the

Society. Let it be done as expeditiously as possible but definitely within a period of two months from the date of production of a certified copy of

this order.