RAM KUMAR SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Ashok Khare, learned Senior Counsel as ­sisted by Sri Diwakar Rai Sharma, Counsel for the petitioner, Sri Prabhakar Awasthi, learned Counsel for respondent Nos. 4 and 5, learned Standing Counsel for respondent Nos. 1 to 3 and perused the record.

(2.) THIS writ petition has been filed for quashing the order dated 8.10.2007 passed by the Deputy Registrar, Firms, Society and Chits, Agra which has been appended as Annexure -26 to the writ petition as well as for quashing the minutes of the meeting dated 25.8.2007 whereby the petitioner has been re ­moved from the post of Mantri and membership of the society namely, Gram Vikas Samiti, Ganiyawali, Atrauli, District Aligarh.

(3.) IT is culled out from the record that the petitioner claims to be the Mantri/Manager of the society, Gram Vikas Samiti Ganiyawali, Tehsil Atrauli, District Aligarh which is registered under the Societies Registration Act, 1860. The society runs an educational institution known as Janta Junior High School, Ganiyawali, Aligarh which is a recognized and an aided institu ­tion by the State Government.