(1.) Writ Petition No. 8001 of 1984 has been filed by Gulab Singh in bis capacity as Secretary of Sri Brajendra Jat Higher Secondary School Society, Biswara, District Mathura and also in his individual capacity, against the Assistant Registrar, firms Societies and chits, Bareilly Region, Bareilly, impleading Assistant Registrar, Shri Ram Sagar, also in his personal capacity as respondent No. 2. The prayer made in this petition under Art. 226 of the Constitution is for quashing the orders of the Assistant Registrar dated 31-5-1984 (Annexure-3 to the Writ Petition). 13-6-1984 (Annexure-6 to the writ petition) and 16-6-1984 (Annexure-7 to the writ petition). In fact the basis order is Anriexure-3, by which the Assistant Registrar has exercised his powers under Sub-section (2) of Sec. 25 of Societies Registration Act (in short the Act). For holding the election of the office-bearers of the Society and authorising one Shri Shiv Raj Atri to en roll the members. In this writ petition, Kunwtr Pal Singh, Roop Singh and Six others, belonging to the party of Hoshiyar Singh, got them. Selves impleaded as respondents and they are arrayed as respondents No. 3 to 10.
(2.) The other writ petition has been filed by Roop Singh and Kunwar Pal Singh as petitioner Nos. 2 and 3 in their capacity as Secretary/Manager and Vice President of the Society of the School. Their prayer is that the elections of the Committee of Management of the Society were held on 26th June, 1984 and in pursuance of that election they should be allowed to function and manage the affairs of the School. Thus this Writ Petition, in fact is consequential of the earlier writ petition and as such both the petitions can be disposed of by a common judgment.
(3.) The Writ Petition No. 8001 of 1084 is being referred to as the petition of Gulab Singh and the Writ Petition No. 8400 of 1984 is being referred to as (be Petition of Roop Singh, for the convenient disposal of these petitions.