K.PADMA JOSHI Vs. REV DORABALLI JOHN AUGUSTINE

JUDGEMENT

(1.) The petitioners in S.R.O.P.No.6 of 2017 (hereinafter called as original petition") on the file of the I Additional District Judge, Prakasam at Ongole, filed O.P. under Sec. 23 of the Societies Registration Act, 2001, to declare the standing committee resolution dtd. 6/6/2017 in "re-appointing" the 1st respondent in the Original Petition as Pastor, as illegal, ultra vires, against the principles of natural justice and, consequently, prayed to set aside the appointment of the 1st respondent by name Rev. Doraballi John Augustine, as Pastor.

(2.) The 1st respondent in the original petition made an application to the society, JMB Church to appoint him as Pastor and his appointment was validated with certain conditions through resolution dtd. 6/6/2017. The said resolution was assailed in the aforesaid original petition stipulating some conditions, which are irrelevant for the purpose of disposal of the present Civil Revision Petition.

(3.) The 1st respondent as well as other respondents have filed their counters in the original petition and contended that the very filing of the petition is not maintainable and raised several other grounds for dismissal of the original petition filed by the petitioners herein.