ALOK SRIVASTAVA (IN RE 6649 M/S 2016) Vs. COMMITTEE OF MANAGEMENT SHRI RAM BAJPAYEE VIDYALAYA, HARDOI THRU. MANAGER AND 2 OTHERS

JUDGEMENT

(1.) Heard Sri Som Kartik, learned Counsel for the appellant and Sri Dileep Kumar Mishra, learned Counsel for the respondent No.1 and the learned Standing Counsel for the respondent Nos.2 and 3.

(2.) By an interim order impugned herein passed in a writ petition, a notice issued under Sec. 24 of the Societies Registration Act, 1860 has been put in abeyance as a result whereof the Deputy Registrar now cannot proceed for the investigation of the affairs of the Society about which allegations have been made by the appellant.

(3.) Sri Dileep Kumar Mishra raises a preliminary objection that the appellant does not have any locus to maintain the writ petition and the present appeal inasmuch as he is neither a member of the society nor does he have any concern with the society and therefore, the Deputy Registrar was not justified in entertaining his complaint. He further submits that the complaint amounts to harassment inasmuch as the respondent-Society has already faced a number of allegations instigated by the appellant himself. He further submits that after the termination of the services of the Head Master of the institution, Sri Rajendra Singh, this complaint has emanated with the aid of the appellant and in this background, the complaint is neither bona fide nor genuine nor entertain able.