DINESH KUMAR KESARWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Gopal Misra, learned counsel for the petitioners and Sri Rajesh Tewari, learned counsel for the respondents no. 2 to 5.

(2.) Writ Petition No. 20050 of 2013 is in the nature of a quo-warranto filed by the petitioner calling upon the respondent no. 2 to show cause as to how he is functioning on the post of Director, Allahabad Museum, Allahabad, without being appointed in accordance with law. There is a further prayer in the nature of certiorari for quashing the recommendation of the Search-cum-Selection Committee, in favour of the respondent no. 2 dated 13.11.2010, as well as order of appointment dated 21.4.2011, of the respondent no. 2.

(3.) The Allahabad Museum is a Central Museum under the control of Ministry of Culture, Government of India and managed by a Society known as the Allahabad Museum Society, which has its own bye-laws, known as the Allahabad Museum Society Service Bye-Laws, 1986. The Society is registered under the Societies Registration Act, 1860.