Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 754-55 OF 2016
[@SPECIAL LEAVE PETITION (C) NO. 27553-27554 OF 2010]
RADHEY RAMAN GUPTA Appellant (s)
VERSUS
MAHESH CHANDRA & ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 757 OF 2016
[@SPECIAL LEAVE PETITION (C) NO. 39508 OF 2013]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The issue raised in these appeals pertains to
election to the Managing Committee of J. S. Hindu
Inter College, Amroha, Uttar Pradesh. Now that the
disputed term has already expired, it is not
JUDGMENT
necessary for us to go into the facts.
3. The learned counsel for the appellant has
submitted that despite the expiry of the term, no
fresh elections have been held so far.
4. The learned counsel for the State has submitted
that it is the Director of Education who has to
oversee the election.
5. In case no elections have been held to the
Managing Committee, we direct, in the peculiar
background of these cases, the Director of Education,
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Government of U.P. to personally oversee the
elections to the Managing Committee of J. S. Hindu
Inter College, Amroha, U.P. at all stages including
the preparation of electoral rolls and conclude the
proceedings expeditiously and at any rate, within a
period of six months. The impugned Judgment shall
stand modified to the above extent.
6. With the above directions, the civil appeals are
disposed of with no order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
February 02, 2016.
JUDGMENT
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