DEVESHKANT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Bihar State Board of Religious Trusts (hereinafter referred to as the 'Board').

(2.) The present Interlocutory Application has been filed seeking amendment in the main writ application by adding a further relief seeking quashing of order contained in Memo No. 2848 dated 02.02.2017 of the Administrator of the Board by which the petitioner has been removed from the post of trustee of Shri Ram Janki Mandir, Goraiya Kothi in the district of Siwan.

(3.) Learned counsel for the petitioner submitted that the original writ petition has been filed to quash the notification no. 3292 dated 25.03.2017 passed by the Administrator of the Board by which a new Trust Committee was constituted. It was submitted that the petitioner was never appointed as trustee by the Board and no trust was ever formed by the Board since 1985. It was submitted that though as the Board has not declared it to be a public trust under Section 28(u) of the Bihar Hindu Religious Trusts Act, 1950 (hereinafter referred to as the 'Act'), the Board does not have the jurisdiction either to remove the petitioner or to constitute a fresh committee.