DEO NARAYAN SINGH Vs. BOARD OF TRUSTEES

JUDGEMENT

(1.) As similar facts and common issues have been raised in the aforesaid cases all the petitions are taken up for consideration simultaneously and disposed of by this common judgment.

(2.) The petitioners in all the petitions are permanent Class IV employee of the Indian Museum. They are members of a Society registered under the West Bengal Societies Act, 1961.

(3.) The General Secretary of the Society by a letter dated 13th March, 2019 sought for appointment of the respondent no. 3 the Director, allegedly for discussing some serious issues relating to the functioning of the Museum. The prayer for appointment was refused. By another letter dated 10th April, 2019 the General Secretary of the Society renewed the prayer for appointment which was refused once again.