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Judgment
6 paragraphs · 220 wordsPankaj Purohit, J
Heard learned counsel for the parties.
By means of this writ petition, petitioner has prayed to direct the respondent no.3 to conduct the election of Committee of Management of the institution forthwith in accordance with law on the basis of list of members of the General Body of the Society submitted by the then Manager, Committee of Management through his letter dated 29.07.2024 (Annexure No.4).
Vide order dated 30.09.2024, State counsel was asked to seek instructions in the matter from respondent no.3 as to why the election of Committee of Management, as stated above, was not being held. Today, instructions dated 05.10.2024 have been supplied to this Court which are taken on record. By those instructions, it is clarified that the Chief Education Officer (respondent no.3) has directed the Principal of Institution to publish the election programme as per law.
In such view of the statement made by learned State Counsel, present writ petition is disposed of finally, as agreed by both the parties, with a direction to respondent no.3 to conduct and conclude the election of the aforesaid institution –Janta Inter College, Khadrasi, District Pauri Garhwal, within a period of three months from the date of production of a certified copy of this order.
Pending application, if any, stands disposed of.