Kunwar Singh vs State Of Uttarakhand & Others

Manoj Kumar Tiwari, J

Heard learned counsel for the parties through video conferencing.

Petitioner claims to be member of General Body of the Society, which runs Public Inter College, Doiwala, Dehradun. According to the petitioner,

the Committee of Management, which manages the affairs of the aforesaid institution, was last elected for a term of three years, in the year 2018 and

the term of three years has now expired in the month of September, 2021.

Grievance of the petitioner is that the Committee of Management, which was elected in September, 2018 is still continuing to manage the affairs of

the institution against the provisions of the approved Scheme of Administration. In this regard, petitioner has made a representation to the concerned

authorities.

Learned counsel for the petitioner confines his prayer and submits that the Chief Education Officer, Dehradun be directed to consider

petitioner’s representation and pass appropriate order, as per law, expeditiously.

Learned Deputy Advocate General appearing for the State has no objection, if the writ petition is disposed of with the direction to Chief Education

Officer to take decision on petitioner’s representation.

Accordingly, the writ petition is disposed of with a direction to Chief Education Officer, Dehradun to consider and decide petitioner’s

representation dated 09.12.2021 (Annexure-4 to the writ petition), as early as possible, but not later than six weeks from date of production of fresh

copy of the representation along with certified copy of the order passed by this Court.

It goes without saying that before passing any order, Chief Education Officer shall also hear all stakeholders, including the present Management

Committee of the institution.