VIRENDRA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though the matter was listed in the fresh category however, on the joint request of the counsel for the parties, the matter is being heard today itself.

(2.) This writ petition has been filed under Article 226 and 227 of the Constitution of India with the following prayers:

(3.) The petitioner is a member of the Akhil Bharatvarsh Shree Maharshi Gautam Education and Charitable Trust (for brevity, hereinafter referred to as 'Trust') established in 2009 and registered in 2010 at Jodhpur. The petitioner was elected as the President of the Trust in 2015 and his tenure was up till 10/10/2020. As per the Constitution of the Trust (Annexure-1) of the Trust, the tenure of the petitioner's election was for a period of 5 years and Sec. 10 of the Constitution of the Trust provides for constitution of the Managing Committee and the President under Sec. 10 (3) (4) of the Constitution of the Trust is empowered for appointment of the Election Officer for conducting of the elections.