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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  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.