JATIN SHARMA Vs. ARMY GROUP INSURANCE FUND

JUDGEMENT

(1.) A similar petition came before this Court in W.P.(C) 5024/2017 and batch petitions and same was decided vide Order dtd. 1/2/2023 whereby this Court held as under:

(2.) In the case in hand, the respondent is a society registered under the Societies Registration Act, 1860. The said Society is not under the financial control of the Government or having the pervasive control over it.

(3.) Accordingly, the petition is fully covered by the Judgment dtd. 1/2/2023. Consequently, the present petition is disposed of and liberty is granted to the petitioner to approach the appropriate forum as per law.