JAGDISH JAISINGRAO LINGRAS Vs. VIJAY SADANAND DHERE

JUDGEMENT

(1.) The petitioners and respondents 1,2 and 3 are the Trustees of a public Trust which run and manage a secondary school called Maharani Radhabai Vidyarthi Vasatigrah, at Radhanagari, District: Kolhapur. The petitioners and respondents 1,2 and 3 are the first Trustees appointed under the Scheme framed to run the above school in 1987 as per the order of the learned Deputy Charity Commissioner dated 31st August, 1989 passed under Sec. 50A(1) of the Bombay Public Trust Act, 1950 (BPT Act).

(2.) The petitioners have challenged the order of respondent No.4 approving the school committee required for running the said school.

(3.) The rights, duties, liabilities and responsibilities of the petitioners as well as respondents 1,2 and 3 can be seen from the Scheme, ExhibitB to the Petition read with the statutory rules for schools framed under the Maharashtra Employees of Private Schools Act, 1981 and called the Maharashtra Employees of Private Schools Rules, 1981.