PARAMJEET Vs. MAHARISHI DAYANAND UNIVERSITY, ROHTAK AND OTHERS

JUDGEMENT

(1.) The challenge is to the election of the respondent No. 4- Rajinder Singh @ Raj Singh Nandal as President of Jat Education Society (Regd), Rohtak, held on 14.11.1999. The Jat Education Society (Regd), Rohtak is running and managing/supervising 7 education institutions mentioned in the writ petition which are affiliated with the Maharishi Dayanand University, Rohtak. The term of office-bearers of the Society, expired on 24.12.1998. There being un-certainty of the Management of the Society in the absence of the Managing Committee, the State Government appointed the Additional Deputy Commissioner as the Administrator of the Society who initiated the holding of impugned elections which were held on 14.11.1999.

(2.) At the time of motion hearing, objection regarding maintainability of the petition was raised. Heard learned counsel for the parties.

(3.) It is not disputed that the Jat Education Society (Regd), Rohtak is a private body and a non statutory one. The petitioner even has not referred to its constitution or even to a memorandum of association, if any, to lay the foundation if this private body is amenable to writ jurisdiction of this Court.