LAWS(KER)-2019-5-91

T K JAYARAMAN Vs. SREESHAJ T P

Decided On May 27, 2019
T K JAYARAMAN Appellant
V/S
SREESHAJ T P Respondents

JUDGEMENT

(1.) The Original Petition as well as the Writ Petition relate to the orders passed relating to the election to the Director Board of Chovva Educational Society registered under the Societies Registration Act, 1860 which run the Chovva Higher Secondary School and approval of Manager of the School run by the Society.

(2.) Because of the disputes with respect to the election to the managing committee, a Higher Secondary School which was originally established as Chovva Elementary School in the year 1945 by the Chovva Educational Society by the prominent persons of the locality is presently under the temporary management of the DEO, in view of the litigations pending since the year 2008.

(3.) It is stated that a meeting of the general body is not convened for the last several years; there is no governing body. Though the Original Suit filed by the 1st petitioner in the Writ Petition for retraining those elected to the governing body in 2008 (O.S.No.305/2008) was dismissed but with a direction entrusting defendants 4 and 9 [the 1st petitioner in the O.P(Civil)] therein to manage the affairs of the society for a period of six months within which they were to conduct election, the said direction stands stayed in I.A.No.934/2012 in A.S.No.179/2011 (Ext.P2 order in the Writ Petition) since 30.03.2012, permitting those 2 persons, only to manage the affairs of the School. Defendant no.4 passed away. It is stated that the A.S is pending before the Sub Court, Kannur on transfer from Thalasseri, as A.S.No.206/ 2012.