INDIAN YOUTH CENTRES TRUST Vs. SHISHIR BAJAJ

JUDGEMENT

(1.) The late Prime Ministers of India, Shri Morarji Desai and Ms.Indira Gandhi, along with eminent personalities such as Navel Tata and R.K.Bajaj incorporated a public charitable trust by the name :WAY India Youth Centres Trust" as per Deed of Settlement dated August 10, 1961 and for reasons unknown, under a supplementary Deed executed by the then trustees of the Trust, on June 05, 1973 the name of the Trust was changed to "Indian Youth Centres Trust". The terms of the Deed of Trust remained the same. With respect to the appointment of trustees, Clauses 13, 14, 15, 17 and 18 of the Deed of Trust are relevant and we are noting the same for the reason the dispute set forth in the plaint instituted by respondents No.1, 2 and 3 concerns the said Clauses. They read as under:-

(2.) Needless to state, a co-joint reading of the afore-noted five clauses would reveal that the Deed of Trust requires:-

(3.) As of October 23, 2007 the trustees were the three plaintiffs i.e. Shishir Bajaj, Manohar Gopelwar, Rajat Kumar Narayan, and M.V.Rajasekharan, Viresh Pratap Chaudhary, P.T.Kuriakose and Dr.L.S.Kothari. The last two having submitted their resignations the other five trustees met on October 23, 2007 and resolved as under:-