INDERJEET AND ORS. Vs. JAGGAN NATH AND ORS.

JUDGEMENT

(1.) APPELLANTS are aggrieved by the judgment of the learned Single Judge, dated 29.5.2008 in CWP Nos. 18 of 2001 and 1258 of 2006. The issue raised in the writ petition pertains to the super -session of the Managing Committee of a society, setup for establishment and administration of SVSD College, Bhatauli. Supersession of the committee was initially by order, dated 15th December, 1991. Thereafter, it is seen that the administration had been taken over by the government. Learned single Judge set aside both the orders, restoring the Management of the College to the society.

(2.) LEARNED Counsel appearing for the Appellants submit that the learned Single Judge has not taken into consideration the crucial fact as to whether the present managing committee was capable of administering the college. One of the Appellants is founder member of the society. According to the founder member, the management has deviated from the founding philosophy and management is only interested in making money. The teachers have complained that the judgment has adversely affected their interest. Once the college was taken over by the government, the teachers acquired the status of the teachers in the government colleges. Some of the teachers have been appointed by the government during the interregnum. The students have grievance that when the college was run by the government, there was proper order and discipline in the college and the moment it came back to the management, there is only disorder in all respects.

(3.) HAVING heard learned Counsel on both sides, we do not find any basis for the apprehensions expressed by the Appellants in view of the clear directions, issued by the learned Single Judge in the judgment, under reference. The same read as follows: