SANTAN DHARMA EDUCATION SOCIETY Vs. ANIL GOYAL

JUDGEMENT

(1.) This order shall dispose of Civil Revision Nos.2362, 5140, 5143 of 2012 and 7013 of 2011, as common questions of law and facts are involved in all the petitions. Civil Revision Nos.2362 and 5140 of 2012 have arisen out of the order dated 07.04.2012 passed by the Additional District Judge, Panipat, reversing the order dated 01.10.2011 passed by the Civil Judge (Senior Division), Panipat, declining the application for temporary injunction in favour of the plaintiffs. Civil Revision Nos. 7013 of 2011 and 5143 of 2012 have arisen out of the order dated 19.04.2011 passed by the Civil Judge (Junior Division), Panipat, extending permission to the plaintiffs to file suit in a representative capacity and order dated 11.08.2011 dismissing the review application against the aforesaid order dated 19.04.2011.

(2.) Gone are the times when the Sanatan Dharam Education Society (Regd.), Panipat (for brevity 'the Society'), was known for imparting quality education and producing cream for the society, but now the Courts are its battlefield.

(3.) The present case is a classical example, which has started putting imprints over the minds of the public that members of the Society are not concerned with the pious cause of development and upliftment of education and development of the student culture, but they are after the chair; concerned with their own bowls while throwing the development of education to the winds. Their motive now is no more to take the education forward, but is as to how to play politics; snatch power and position to maintain arrogance and egoism. The prevalent mode of politics is to spread rudism; excuse and abuse and to get power at any cost.