BASRUR RAJEEV SHETTY Vs. INDIAN RED CROSS SOCIETY

JUDGEMENT

(1.) Though these appeals are listed for preliminary hearing, with consent of learned counsel on both sides, they are heard finally.

(2.) Writ Appeal No.532/2021 is filed by the appellant, who was the writ petitioner, assailing order dated 19/04/2021, passed in W.P.No.2008/2021, while Writ Appeal No.536/2021 is filed assailing the order passed in W.P.No.13916/2020 of even date (common order) by the learned single Judge. By the said common order, both the writ petitions were disposed. Being aggrieved, the appellant/petitioner has preferred this appeal.

(3.) Briefly stated, the facts are that the appellant/petitioner was appointed as the Chairman of the Indian Red Cross Society, Udupi Branch, (hereinafter referred to as "District Society" for the sake of convenience) on 05/10/2019. The same functions under the Indian Red Cross Society, Karnataka State Branch which in turn functions under the Indian Red Cross Society at New Delhi. They all function under the Indian Red Cross Society Act, 1920 and the Rules made thereunder. The appointment of the appellant was for a period of three years, which is not in dispute. At this stage itself, it may be mentioned that a person is eligible to be appointed as a Chairman of District Society on the basis of his primary membership of the Indian Red Cross Society.