PRESS CLUB Vs. SABLOO THOMAS

JUDGEMENT

(1.) The second petitioner contends that the second petitioner is the Secretary whereas the respondent contends that the respondent is the Secretary of the Press Club.

(2.) The learned counsel for the second petitioner has submitted that the respondent was removed even from the primary membership of the Press Club and hence he ceased to be a member and consequently, he cannot be considered as the Secretary of the Press Club.

(3.) The learned counsel for the respondent on the other hand has submitted that the second petitioner was placed under suspension as per the decision in the General Body held under Clause 20 of the bye-laws and thereafter he was removed from the primary membership of the Press Club, after conducting an enquiry about his misconduct.