PRAVEEN KUMAR KHARIWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner has filed the present petition seeking following relief :-

(2.) According to the petitioner, respondent No.3 is a Society registered under the provisions of M.P. Societies Registration Act, 1973 and he is a valid member of the society. The Managing Committee of the respondent No.3 was elected for the period of three years in the year 2017 in which the petitioner was elected as Vice President. Due to political rivalry amongst the office bearers and the members of the Club, a show cause notice was issued to him levelling various false allegations and thereafter vide order dated 29.06.2017 he was expelled from the membership as well as from the post of Vice President. The petitioner challenged the aforesaid order by way of appeal before the Registrar Firms and Societies. Vide order dated 21.02.2018, the Registrar has quashed the order of expulsion and directed for reinstatement with further direction to conduct an enquiry by following principles of natural justice.

(3.) After the aforesaid order again vide order dated 28.04.2018 the petitioner has been terminated from the membership as well as from the post of Vice President.