SUDIP SAKHA MIDYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Deriachak Vidyasagar Social Welfare Organisation, a registered society, is admittedly possessed of the following units:-

(2.) The aforesaid society is also registered under sub-sections (2) and (4) of Section 52 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act,1995. It is also not in dispute that by a resolution dated 12th April, 2005 a sub-committee was constituted for better administration of Vidyasagar Blind Vocational Training Institution. One of the responsibilities bestowed upon the sub-committee was to pursue the proposal for sponsorship submitted by the aforesaid society to the Mass Education Extension Department of the Government of West Bengal.

(3.) The sub-committee constituted for the purpose of better administration of the Vidyasagar Blind Vocational Training Institution appears to have found an excuse to disintegrate from the parent institution and to become independent on the ground that acceptance of the proposal for sponsorship by the Mass Education Extension Department of Government of West Bengal cannot be obtained unless the institution is itself a registered society. With the aforesaid excuse the sub-committee held a meeting on 22nd, May, 2005 for the purposes of enlisting new members and Constitution of a Managing Committee amongst others. Both the aforesaid objects were achieved in the meeting dated 22nd May, 2005 and thereafter the sub-committee succeeded in obtaining registration under the West Bengal Societies Act, 1961 on 5th August, 2005. Separate registration under sub-sections 2 and 4 of Section 52 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 was also obtained on 9th November, 2005.