SANKET JANARDAN BHASE Vs. ASSISTANT CHARITY COMMISSIONER

JUDGEMENT

(1.) By this Petition, Petitioner is challenging the order dtd. 8/4/2022 passed by the Respondent No.1- the Assistant Charity Commissioner, Greater Mumbai Region, Mumbai in an application (Exh.38) for permitting him to lead oral evidence in support of his application under Sec. 73A of the Maharashtra Public Trust Act, 1950 ("MPT Act"). The Assistant Charity Commissioner rejected the application and therefore, Petitioner is before this Court.

(2.) It is the contention of the Petitioner that he is a person having interest as defined under Sec. 2(10) of the MPT Act and as such pursuant to the sec. 73A, he ought to be joined as party to the proceedings before the Charity Commissioner. The proceedings before the Charity Commissioner relate to change report no. 1803/2011, with respect to the Respondent No.2-Trust viz. Kokan Gyanpeeth, filed by the Respondent No.3, who is the reporting trustee. Petitioner submits that the Respondent No.3 had, in the year 2011 filed an application for change report no. 1803/2011 before the Respondent No.1-Charity Commissioner for addition of his name as trustee, but till date no decision has been taken on the said change report. He submits that there have been no elections in the trust for more than 20 years and therefore, the trust has become defunct. He refers to two orders of the Charity Commissioner in support of his contention that no regular election has been held in the trust for more than 20 years and that the management of the trust is not being conducted in accordance with the terms of the constitution of the trust. He is aggrieved that no new members have been allowed to become members nor trustees. Petitioner contends that the trust has become non-functional and defunct since the year 1994 as despite the constitution of the said trust requiring a minimum of seven trustees, there are only two trustees viz. Shishir Dharkar and Anupama Dharkar. The two trustees have been illegally and wrongfully operating the Respondent No.2-Trust. He submits that despite the trust having become defunct since last 25 years, the two trustees have been taking financial and other decisions of the Respondent No.2-trust in an unlawful, illegal and arbitrary manner.

(3.) It is submitted that the Petitioner is an old student of the college conducted by Respondent No. 2-trust and has been volunteering the cause of Respondent No.2 and working hard for the same since the year 2015, i.e. for last more than 7 years. That after becoming aware of the sorry state of affairs of the Respondent No.2-Trust, the Petitioner volunteered for the trust, but he has not even been allowed to be admitted as member along with several other volunteers, who have worked for Respondent No.2-trust and given time and years of life for its cause. It is submitted that now the said trust has become defunct with no elections, no admission of the new members and no proper quorum of trustees for last 20 years. Petitioner submits that the orders passed by the Charity Commissioner are clear proof of the gross violations committed by the two trustees in the operation and management of the Respondent No.2-trust.