RAJBALA Vs. ADDITIONAL EDUCATION DIRECTOR GARHWAL MANDAL

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record. By means of this writ petition, the petitioners have sought a writ in the nature of certiorari quashing the order dated 29- 10-2009 passed by respondent no.1, whereby in compliance of the order dated 28-8-2009 passed by the Apex Court, the representation of the respondent no.4 was decided and it has been held that the membership fees of 35 members was not deposited, therefore, the membership was cancelled and the committee, which was constituted on 17-4-2007 was derecognized.

(2.) Pursuant to the order dated 29-10-2009, the authorized controller was directed to conduct the election, preferably within a period of two months. Thereafter consequent to the list, the election was notified for 6-11-2009. That order has been challenged in the present writ petition.

(3.) It is pertinent to mention here that as per counter version of the respondents, the election of committee of management was held on 2-12-2009. The respondent no. 4 has raised a preliminary objection to the effect that the petitioner has a statutory alternate remedy to challenge the election under Section 25 of the Societies Registration Act.