DAV COLLEGE MANAGING COMMITTEE Vs. SURENDER RANA

JUDGEMENT

(1.) The Appellant, the Dayanand Anglo-Vedic College trust and Management Society, Chitragupta Road, New Delhi has filed the present Letters Patent Appeal against the judgement of the Learned Single Judge dated 8.2.2006 passed in C.W.P. No.1249/2002 wherein the Learned Single Judge dismissed the writ petition on merits by its order dated 8.2.2006. Aggrieved by the said order the Appellant has filed the present Letters Patent Appeal.

(2.) The facts leading to the present appeal are that the appellant is a unit of Dayanand Anglo-Vedic College Trust Management Society, Chitragupta Road, New Delhi registered under the Societies Registration Act, 1860. For the management and control of all its institutions the Trust has formed a Committee which is known as the DAV College Managing Committee.

(3.) The appellant institution is being exclusively run by this trust from its own funds and resources without any financial aid from Respondent No.2 or any other Government agency.