USHA DEVI Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) BOTH the writ petitions are interconnected involving identical questions of fact and law, therefore, with the consent of learned counsel for the parties, both the writ petitions are heard together and are being disposed of by this common judgment.

(2.) ALL the petitioners applied, by depositing different cheques / bank drafts of Rs. 501/ -, seeking memberships of the registered Society, Janta Intermediate College, Devrajkhal, District Pauri Garhwal; Managing Committee resolved not to accord memberships, as sought by the petitioners and their request to induct them as members of the registered society was turned down.

(3.) THE grievance of the petitioners is that all the petitioners are having good character; have not been adjudged insolvent; and no criminal case was ever registered against them, all of them are more than 21 years of age; therefore, in view of sub -Clause 9 of Clause 4 read with Clause 7 of the Scheme of Administration, their request to induct them as members of registered society ought not to have been declined.