P. ANILKUMAR Vs. INDIAN RED CROSS SOCIETY

JUDGEMENT

(1.) Petitioners in W.P.(C) No.25971/2019 have preferred this writ appeal challenging the judgement dated 25.2.2020, whereby learned Single Judge refused to interfere with Ext.P2 resolution of the Indian Red Cross Society dated 2.8.2019 and Ext.P3 fax message sent by the National Headquarters on 27.8.2019. By Ext.P2 resolution, the National Headquarters taking into account the alleged irregularities and other discrepancies in respect of the functioning of the State Branch of the Indian Red Cross Society has decided as follows:

(2.) The said resolution even though dated 2.8.2019 was only communicated along with Ext.P3 on 27.8.2019, whereby an interim committee to be headed by a retired Judge of the High Court of Kerala, with four members named therein were appointed, for conducting an enquiry into the allegations and counter allegations contained in the complaints made by the rival groups of Kerala State Managing Committee of the Indian Red Cross Society. Brief material facts for the disposal of the writ appeal are as follows;

(3.) The Kerala State Managing Committee of the Indian Red Cross Society assumed office for the period 2016-2019 on 26.8.2016. The term of the Managing Committee was due to expire on 25.8.2019. According to the petitioners, since the term was due to expire, the first meeting of the duly constituted State Managing Committee for the period 2019-2022 to elect the office bearers was held on 10.8.2019, and accordingly office bearers were elected on 10.8.2019. While so, Ext.P3 e-mail communication from the Headquarters was received informing that, the National Managing Body of the society has taken a decision dated 2.8.2019 to dissolve the State Managing Committee and appoint an interim committee to administer the affairs of the State Unit of the Society. Thereafter on 20.9.2019 a communication was received from the Chairperson of the interim committee proposing to convene a meeting of District Representative on 10.10.2019 to nominate the members to the National Managing Committee. It was thereupon that on 27.9.2019 the writ petition was filed and the same was admitted to the files of this Court on 30.9.2019. On