INDIAN OFFICERS ASSOCIATION Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) This Writ Appeal under Clause 15 of the Letters Patent is directed against the judgment and order rendered on 18.10.2011 by this Court in W.P. No.22397 of 2008. The Writ Petitioner Association is the appellant before us.

(2.) It appears that some of the well placed and good mannered officers of native India have decided to come together and establish an Association called "The Indian Officers' Association'' and accordingly, got it incorporated under Act XXI of 1860 as a Society. The Registrar of Joint Stock Companies, Madras, has issued the necessary Certificate of Incorporation on 20.04.1909. That is how, the Writ Petitioner/Appellant Society was brought up and started functioning.

(3.) The objects of the Association are to equip the public servants with knowledge, skills and behaviour required for managing the task of governance, to enhance the leadership, managerial and administrative capabilities of the executives in Government by organising lectures, seminars, workshops, etc. including projects in collaboration with national and international organisations. One of the aims and objects of the Association was to establish, run, develop or improve any school, college or other educational institution or adopt, assist or help any existing educational institution without profit motive for the benefit of the public in India. It is also one of the aims of the society to establish and maintain Hostel for those who are pursuing academic and/or professional courses in any educational institution in the Metropolitan areas of Chennai recognized by Government of Tamil Nadu and/or by Central Government. One of the other objectives runs as follows: "To establish, promote, set up, run, maintain, assist, finance support and/or running schools and other institutions orphanages, widow homes, senior citizen homes or other establishment for relief and/or help to the poor, old and infirm people and/or destitutes." Thus, there appears to be a service motto without an eye on profit making behind establishing the writ petitioner/Appellant Association.