BHAGWAN KAUSHIK Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner claims himself to be a life member of the General Body of the society in question. By means of this writ petition, the petitioner has challenged an order dated 24/4/2004 passed by the District Inspector of Schools, whereby the signature of the Respondent no. 5 has been attested as Manager of the Committee of Management in pursuance of the approval accorded by the Regional Committee on 19/4/2004 whereby the elections dated 19.10.2003, in which Respondent no. 5 was elected as Manager, had been recognized.

(2.) A preliminary objection has been raised by Sri G.K. Singh, learned Counsel for the contesting Respondent no. 5, that the petitioner, who is merely a life member of the general body of the Society, would have no locus to maintain this writ petition.

(3.) I have heard Sri S.D. Shukla, learned Counsel for the petitioner as well as learned Standing Counsel appearing the State-respondents and Sri G.K. Singh, learned Counsel appearing for the Respondent no. 5. Counter and rejoinder affidavits have been exchanged between the contesting parties and with the consent of the learned Counsel for the parties, this writ petition is being disposed of at the admission stage itself.