COMMITTEE OF MANAGEMENT OF VEDIC KANYA INTER COLLEGE, DADRI, DISTRICT GHAZIABAD AND ANOTHER Vs. REGIONAL INSPECTRESS OF GIRLS SCHOOL, MEERUT AND OTHERS

JUDGEMENT

(1.) The Vedic Kanya Inter College, Dadri, District Ghaziabad is run by a Society registered under the Societies Registration Act. The affairs of the college are administered under a scheme of Administration framed under the U.P. Intermediate Education Act.

(2.) Relevant facts as they emerge from the affidavits exchanged between the rival parties are that the election of the committee of management of the college was held on 3-6-1979, Sri Harish Chandra was elected President and Sri Chiranji Lal was elected as Manager of the committee of management. The Regional Inspectress of Girls Schools (hereinafter referred to as the RIGS) Meerut was informed about the election and the constitution of the new Committee of Management. She recognised the Committee of Management by her letter dated 18 8-1979. The President on 22-4-1980 issued a letter to the Manager to call upon a meeting of the Committee of Management. No meeting, however, was convened as desired by the President. On 22-6-1980' the Committee of Management held a meeting to consider the activities of the President. The Committee took a decision that the President Sri Harish Chandra had become disqualified and he is remover from the Committee of Management- The aforesaid decision of the Committee of Management was communicated to RIGs who issued a notice to the President to show cause why the resolution of the Committee dated 22-5-1980 be not accepted. It appears that Sri Harish Chandra convened a meeting of the general body on 11-6-1980 in which decision was taken to remove Chiranji Lal Manager from his office. Sri Om Prakash is said to have been elected as Manager in that meeting. RIGS on 28-7-1980 approved the decision of the general body meeting held on 11-6-1980.

(3.) Against the order of RIGS dated 28-7-1980 the Committee of Management filed a writ petition in this Court. While admitting the petition this Court by an order dated 7-8-1980 directed that the impugned order dated 28-7-1980 shall not be given affect so. That order was, however, vacated. The petition was ultimately dismissed by this Court. The petitioners took up the matter to the Supreme Court. By an order dated 3-12 1980 the Supreme Court disposed of the appeal by directing that the RIGS. I circle, Meerut after hearing the parties shall give decision on the disputed questions by a reasoned order.