Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2917 OF 2010
[arising out of SLP(C) No. 11901 of 2009]
GOPAL SINGH DOGRA ..... APPELLANTS
VERSUS
ADARSH KANYA JUNIOR HIGH SCHOOL & ORS. ..... RESPONDENT
O R D E R
Leave granted.
We have heard the learned counsel for the
parties.
We modify the order of the Division of the High
Court of Uttarakhand that has been impugned herein to
the extent that the election will be conducted under
the supervision of some Government official to be
nominated by the Director (Education) concerned of the
State of Uttarakhand within one week from the date of
supply of a certified copy of this order to the
Director. We also direct that the annual membership
fee which will be deposited along with the form shall
be Rs. 51/- and not Rs. 625/- but all the other
conditions for the conduct of the elections will be as
2
th
per the advertisement Annexure – P7 dated 28 April,
2009. We also direct that in view of the aforesaid
circumstances a fresh advertisement in terms of the
th
advertisement dated 28 April, 2009 with the necessary
modifications as per this order will also be issued
within thirty days from the date noted above.. We also
direct that the election process will be completed
within a period of four months from today and for that
purpose all parties will contact the persons nominated
by the concerned Director.
All the records pertaining to the election will
be handed over by the Management to the nominated
person as soon as he is nominated.
The appeals are disposed of in the aforesaid
terms. Dasti order.
..................J
[HARJIT SINGH BEDI]
..................J
[A.K. PATNAIK]
NEW DELHI
FEBRUARY 04, 2010.
3
4