RATNESH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the respondents.

(2.) The moot question in the present writ petition is that as to whether Red Cross Society is State or its instrumentally within the meaning of Article 12 of the Constitution of India or not.

(3.) The present writ petition has been filed for setting aside the order dtd. 12/9/2023 passed by the respondent no. 6 in pursuance of the decision of the respondent no. 5 whereby the result/certificate issued on 20/8/2023 after complete process of election in the Annual General Meeting for appointment of Management Committee of the Indian Red Cross Society District Unit Siwan amongst total 43 candidates on the basis of voting made through ballot paper by the total number of members 1440 has been set aside and all 43 candidates have been declared as Management Committee members which is contrary to the provision made under Chapter VI of Indian Red Cross Society Rules, under Rule 4 (g), VI of the Indian Red Cross Society for which the Respondent no. 4 and 5 have no jurisdiction.