DADVEY RAGHAVENDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) W.P.No.37082 of 2024 is filed against the Letter dtd. 6/3/2024 issued by respondent No.4- M.R. Venkat Rao (allegedly a self-styled Chairman of respondent No.3-Munnurukapu (Kapu) Vidyarthi VasathiGruham Trust), suspending the petitioner from the Trusteeship of the respondent No.3-Trust; W.P.No.7932 of 2024 is filed against the Letter dtd. 20/2/2024, suspending the petitioner from the Trusteeship; W.P.No.25495 of 2023 is filed against the Letter dtd. 5/9/2023, suspending the petitioner from the Trusteeship of the Trust; W.P.No.33287 of 2023 is filed against the Letter dtd. 1/12/2023, calling for a meeting on 8/12/2023.

(2.) The petitioners in these writ petitions are primarily aggrieved by their suspension as Trustees of the respondent No.3-Trust.The subject matter of these writ petitions is similar and connected, and therefore the petitions are analogously heard and are being disposed of by way of this Common Order. For the purpose of discussion and reference, the averments in W.P.No.37082 of 2024 are taken.

(3.) The case of the petitioner, as per the writ affidavit in W.P.No.37082 of 2024, is that he is a senior trustee of respondent No.3-Munnurukapu (Kapu) Vidyarthi VasathiGruham Trust (for short, the Trust), which is an institution notified under Sec. 6(b)(ii) of the Endowments Act, 1890, and a publication to that effect was made vide Gazette Notification dtd. 26/10/1995. It is stated that the petitioner and his family has contributed significantly to the corpus of the Trust by collecting donations, and the Trust was notified in the Gazette notification; and thereafter the Government vide G.O.Rt.No.146 dtd. 2/6/2020 exempted the Trust from operation of Sec. 15 and Sec. 29 of the Telangana State Charitable and Hindu Religious Institutions and Endowments Act, 1987 for a period of five years. While so, it is stated that 4th respondent-Mr. M.R. Venkat Rao, who resigned from the Chairmanship of the Trust, on health issues, and handed over the charge of Chairmanship to the petitioner, had unilaterally removed the petitioner from the post of Managing Trustee on 5/9/2023. Further, the 4th respondent issued letter dtd. 5/9/2023 suspending one of the Trustee i.e., Daduvai Raghavender, aggrieved by which the said Daduvai Raghavender filed W.P.No.25495 of 2023 before this Court and this Court granted interim suspension dtd. 13/9/2023 and the same is in force.