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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

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per the advertisement Annexure – P7 dated 28th April,  

2009.  We also direct that in view of the aforesaid  

circumstances a fresh advertisement in terms of the  

advertisement dated 28th 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.      

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