VAMAN JAIRAM PANDIT Vs. MANAGING COMMITTEE

JUDGEMENT

(1.) Registry to waive objections and register the matter.

(2.) This petition under Article 227 of the Constitution of India challenges order dtd. 13/2/2025 passed by the Principal District Judge, North Goa at Panaji holding charge of the Administrative Tribunal of Goa. The impugned order is an order passed ex-parte against the Petitioners who claimed to have been elected to various posts in the Managing Committee of Shree Dev Bodgeshwar Saunsthan, Mapusa, for the Triennium commencing from 1/4/2025 to 31/3/2028. By the impugned order, the learned District Judge has directed the postponement of the swearing in ceremony of the Petitioners to their respective posts from 18/2/2025 to any other date and has further directed the parties to maintain status quo.

(3.) The background facts in which the present petition arises are stated as under.