C/M JANTA HIGHER SECONDARY SCHOOL THRU SECY MANJU TRIPATHI Vs. DY REGISTRAR FIRM SOCIETIES & CHITS LKO

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dated 4.8.2016 passed by the Deputy Registrar, Firms, Societies and Chits, Lucknow Region, Lucknow arraying the private respondent nos. 4 and 5, Saiyad Aaftaf Haider and Atal Behari Dixit also as parties.

(2.) It is the case of the petitioner that Janta Higher Secondary School, Ghazipur, District Unnao is a Society which is registered under the Societies Registration Act since July 1953 in the office of the then Registrar, Firms, Societies and Chits, Lucknow with file no. I-5466. The Society runs a Higher Secondary School called Janta Higher Secondary School situated at Ghazipur, District Unnao, which is recognised by the Madhyamik Shiksha Parishad.

(3.) A separate Scheme of Administration has been approved by the Education Authorities for the Inter College provides for a Committee of Management. One Committee of Management for the School under Section 16-A of the Intermediate Education Act is functioning and the other Committee of Management relates to the Society which is the parent body. The General Body of the two i.e. the Society and the Institution is the same.