GAUTAM BARMAN Vs. RAISINA BENGALI SCHOOL SOCIETY

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) A perusal of the case records would show that appellant Nos.1 and 2 have claimed to be the Secretary and the Member of Parent Teacher Association of the Raisina Bengali Higher Secondary School, Mandir Marg, New Delhi (hereinafter, referred to as the "School") and appellant No.3 has claimed herself to be a Parent/Guardian. The wards of the appellants are stated to be students of the School. Respondent No.1/Society is stated to be a Society registered under the Societies Registration Act, 1860 as Raisina Bengali High School, New Delhi, running two schools namely The Raisina Bengali Higher Secondary School, Mandir Marg, New Delhi and The Raisina Bengali School, Chittaranjan Park, New Delhi. It is said to be managed by a Governing Body consisting of 11 members, out of which 7 members are directly elected by the General Body once every 2 years in accordance with the Rules, and the other 4 members consist of (a) One parent from each school elected by the Parent Teacher Association of the respective schools and (b) One teacher from each school elected by the teachers of the respective schools.