SHIKSHA PRASAR SAMITI Vs. STATE OF U.P.

JUDGEMENT

(1.) By the impugned order dtd. 12/12/2022 the Deputy Registrar, Firms, Societies and Chits has declined to register the list of office bearers under Sec. 4(1) of the Societies Registration Act, 1860 on the footing that a reference is pending before the prescribed authority under Sec. 25(1) of the Societies Registration Act.

(2.) The petitioner claims that he is the Secretary of the society registered under the name and style of "Shiksha Prasar Bankatu Bujurg Etawah." which runs an educational institution. The petitioner states that he was lawfully elected on 24/7/2022.

(3.) Shri Sanjeev Kumar Yadav, learned counsel for the newly impleaded respondent submits that the petitioner cannot be elected as office bearer, inasmuch as, he has been convicted for murder in Sessions Trial No. 419 of 1993 (State Vs. Prema Devi and others).