S. ARUNAGIRI Vs. ADVOCATE GENEREL, HIGH COURT, MADRAS

JUDGEMENT

(1.) O.A. No. 283 of 2018 has been filed to grant an order of injunction restraining the respondents 3 to 7 from calling for and conducting elections for the trustees in the second respondent Trust pending disposal of the O.A. and Application No.2624 of 2018 has been filed to appoint a retired Judge of this Court as a Commissioner to conduct the election for all the trustees right from preparing the voters list.

(2.) The applicant is an old student of Pachaiappa's College and he has voter I.D. in the Registered Graduates Constituency. It is the case of the applicant that the second respondent is the Trust Board controlling several institutions including (1) Pachaiyappas College, Chennai-30 (2) C.Kandaswami Naidu College for Men, Anna Nagar, Chennai-102, (3) Chellammal College for Women, Guindy, Chennai-32, (4) Pachaiyappas College for Men, Kancheepuram, (5) Pachaiyappas College for Women; and (6) C. Kandaswami Naidu College for Women, Cuddalore, and the Trust thus formed was administered by a scheme formulated by this Court for the management of Pachaiyappa's Charities.

(3.) The Trust thus formed as per the existing scheme, the Board of Trustees are to be elected for a period of 5 years and the constitution of the Board is as follows:-