T. KAYALVIZHI Vs. DISTRICT COLLECTOR, DINDIGUL DISTRICT

JUDGEMENT

(1.) The petitioner is a Correspondent cum Principal of the petitioner's School, which is owned and administered by a Registered Trust, namely, M/s.Amutham Foundation, Batlagundu and it was registered under Document No.18/2015, dated, 09.05.2014 in the office of Sub-Registrar, Batlagundu, Dindigul District. The School was established by the Trust in the year 2015, having classes from Pre-K.G to XII Standard with CBSE syllabus.

(2.) According to the petitioner, there were about 600 students studying in the School with 50 teaching and 57 non-teaching staff strength. According to the petitioner, the sixth and seventh respondents had extended huge financial support to the Trust and the School in the year 2014 and taking into consideration of their contribution, it was resolved to admit them as shareholders of the School. However, it appears that the sixth and seventh respondents started demanding that they should be admitted as "Trustees", as a consequence of the School having taken huge amounts as donations from them. As their request was not acceded to, they have been needlessly interfering with the administration of the School and the Trust.

(3.) The sixth and seventh respondents appeared to have conducted a General Body Meeting on 14.11.2015, fraudulently and illegally, resulting in passing of some resolutions with forged signature of the Managing Trustee. In furtherance of this fraudulent act a supplementary trust deed was also created, by including themselves as Trustees, the same was registered as document on 16.12.2015. A suit was also filed in O.S.No.06 of 2015 and the said suit was also transferred and pending in O.S.No.77 of 2018.