UNION OF INDIA Vs. RAMESH PARAMHANS

JUDGEMENT

(1.) The plaintiff / UOI has filed a suit for recovery of Rs.27,22,844/- with interest against the defendants.

(2.) The dispute relates to the take over of Management of the School run by the defendant sosxwciety under the name Hardev Co-Ed Middle School, Hardev Puri, Shahdara, Delhi. The School was governed by the provisions of the Delhi School Education Act, 1973 ( hereinafter to be referred to as, 'the said Act' ) and was a private unaided school. In terms of the power vested under Section 20 of the said Act, the Management of the School can be taken over if the affairs are not being managed in a proper manner.

(3.) The disputes arose between the Managing Committee of the School and the Society and an inspection of the School was conducted on 17/2/1995. Since the affairs were not found to be satisfactory, a decision was taken under Section 20 of the said Act on 9/8/1995 to take over the Management of the School and Shri P.C. Gupta was appointed as the Authorised Officer by the Lieutenant Governor. The running of the affairs of the School were handed over to Mr. Gupta on 06.09.1995.