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Judgment
5 paragraphs · 212 wordsRitu Bahri, CJ
1) There is delay of 258 days in preferring the present special appeal. The delay has sufficiently been explained in the affidavit of Pradeep Kumar, presently posted as Chief Education Officer, Dehradun, accompanying the delay condonation application. Therefore, the delay condonation application (IA No. 01 of 2024) is allowed. Delay is condoned.
2) Counsel for the respondents has informed that in pursuance of the order dated 23.07.2022, the elected committee of management of Sri Guru Ram Rai Inter College, Bhauwala, Dehradun is doing its work, and at this stage, no case is made out to interfere in the order dated 25.07.2023, passed by the learned Single Judge in Writ Petition (M/S) No. 2220 of 2022, Mahant Devendra Dass Vs State of Uttarakhand & others, whereby the learned Single Judge has quashed the order dated 17.08.2022, passed by the Additional Regional Director, Secondary Education, Pauri Garhwal, and appointed respondent No. 3, i.e., Additional Director of Education, Pauri Garhwal, as Authorized Controller in the petitioner’s (respondent herein) Institution.
3) Since the elected Committee of Management in the respondent Institution is already working, this court is of the opinion that no interference is called for in the order impugned passed by the learned Single Judge.
4) The special appeal is, accordingly, dismissed.