INDIRA GANDHI MEMORIAL MATRICULATION Vs. MANAGER

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The petitioner states that the affairs of the petitioner's school got into serious litigation warranting the passing of certain directions by a learned Judge of this Court in W.P.(MD)No.17444 of 2019 dated 26.02.2020. The second respondent herein has been appointed as the Officer of the Court to conduct election for the society. It is seen that the bank account of the school has been frozen by the first respondent. The learned standing counsel appearing for the first respondent informs this Court that the freezing of account became necessary in view of the non resolution of the dispute among the office bearers of the society. But as a result of such freezing of bank account, the salary to the staff could not be paid. That is why, this writ petition has been filed.

(3.) Mr.B.Saravanan, learned counsel appearing for the fourth and fifth respondents informs this Court that the very filling of this writ petition is motivated and that the person who claims to be the principal is not actually the principal and that she had been instigated by the sixth respondent to file this writ petition.