Manoj Kumar vs State Of Uttarakhand & Others

Ravindra Maithani, J

By means of the instant petition, the petitioner seeks the following reliefs:-

“I. Issue writ order or direction in the nature of mandamus to directing respondent no. 2 and 3 to get conduct the election of Committee of

Management of Raja Mahndra Pratap Prem Vidhalaya Inter College, Gurukul Narsan as per the approved list of members dated 23-12-2016 forthwith

and or to take decision on representation of the petitioner (Contained as annexure no. 9) forthwith.

II. To issue any other writ order or direction, which this Hon’ble Court may deem fit and proper in the circumstances of the case; and

III. To award the cost of the writ petition in favour of the petitioner.â€​

Heard Mr. Parikshit Saini, learned counsel for the petitioner and Mr. I.P. Kohli, learned Standing Counsel for the State/respondent nos. 1, 2 & 3,

through video conferencing and perused the record.

At the very outset, learned counsel for the petitioner would submit that for a long, election for committee of management of Raja Mahendra Pratap

Prem Vidhalaya Inter College, Gurukul Narsan is not being conducted by respondent nos. 2 & 3. A representation was also given by the petitioner on

08.02.2021, which is Annexure No. 9 to the writ petition, but it has not been decided as yet.

Learned counsel for the petitioner restricts his prayer that respondent nos. 2 and 3 be directed to dispose of the representation of the petitioner

within a stipulated time.

Learned counsel for respondent nos. 1, 2 & 3 would submit that within four weeks a decision would be taken on the representation given by the

petitioner, which is annexure no. 9 to the writ petition.

Respondent no. 4 is not represented, but to enable the respondent nos. 2 & 3 to take a decision on the representation submitted by the petitioner,

perhaps it is not necessary to issue notice to respondent no. 4. The writ petition may be disposed of with the direction accordingly to the respondent

nos. 1, 2 & 3.

The writ petition is disposed of with the direction to respondent nos. 1, 2 & 3 to take a decision on the representation submitted by the petitioner

within a period of four weeks from today.