JAGDISH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties. Admit. Respondents waive notice for final disposal.

(2.) AS short question is involved, the petition is taken up for final disposal forthwith, by consent.

(3.) ACCORDING to the petitioners, the proposal to remove the petitioners from the Managing Committee is not in accordance with law and no opportunity whatsoever has been offered to the petitioners. In that, the notice of the meeting, in which such removal action was proposed to be considered, was not given to the petitioners as per the provisions of Section 101 of the Act of 1968 and Rule 44 framed there-under. Section 101 of the Act postulates that the notice should be either served personally on the person concerned or by registered post. Rule 44 of the Rules, inter-alia, mandates that the notice should be served not less than three clear days before the date of meeting.