WPMS/284/2022
2022 Latest Caselaw 304 UK

IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
     ON THE 18TH DAY OF FEBRUARY, 2022
                             BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     WRIT PETITION (M/S) No. 284 of 2022


BETWEEN:
     Kunwar Singh                                 .......Petitioner
     (By Mr. C.K. Sharma, Advocate)


AND:
     State of Uttarakhand & others.             .....Respondents
     (By Ms. Mamta Bisht, Deputy Advocate General for the State of
     Uttarakhand)



                              JUDGMENT

Heard learned counsel for the parties through video conferencing.

2. 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.

3. 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.

4. 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.

5. 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.

6. 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.

7. 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.

(MANOJ KUMAR TIWARI, J.) Navin