A PETER Vs. ROYAPPAN

JUDGEMENT

(1.) THIS appeal is filed by the defendants 1, 3, 5 to 7 and 8 to 11 against the judgment and decree passed by the Principal Subordinate Judge, Cuddalore. In the view we are taking, it is not necessary to set out the facts in detail.

(2.) IN short, the suit relates to the affairs of the Society called Annai Velankanni Educational and Social Society and its Educational INstitution, called Annai Velankanni Polytechnic situate at Anguchettipalayam, run by the said Society situate at Panruti. The said fact has been stated in paragraph 3(1) of the plaint itself. The prayers in the suit are for declaration that the first defendant is not entitled to hold office of the respondent Society or in the alternative to remove him from the office, for injunction restraining the first defendant from acting as the President or in any other capacity, for injunction restraining the first defendant from acting as the Correspondent, of the said educational institution, for appointment of Receiver to take accounts with regard to the receipts and expenditure of the Society by the first defendant and to take over the Management of the Society and its educational institutions, for declaration that plaintiffs 1 to 4 continue to be members of the society, for declaration that the defendants 5 to 12 are not members of the society and injunction restraining them from acting as such.

(3.) DURING the pendency of the appeal, certain directions were given by this Court with regard to admission of the students in the educational institution run by the Society by an order dated 2.7.1992. One of us sitting singly, appointed Committee consisting of the Principal of the Institution and the Heads of Departments of General Engineering, Civil Engineering, Mechanical Engineering and Computer Science. It was directed that the Committee shall select the students for admission on the basis of merits. That order was confirmed by a Division Bench in Letters Patent Appeal No. 124 of 1992. For the subsequent year, similar order was passed on 30.4.1993. In that order, it is said that it shall be in force for the year 1993-1994 or until the disposal of the First Appeal whichever is earlier. As the appeal is now disposed of, we are obliged to give directions in this regard. We direct that the said arrangement which was prescribed by the order dated 2.7.1992 in C.M.P. Nos. 6242, 7288 and 8218 of 1992 shall be in force for this year viz. 1993-1994 also.