SHEELA KAMAL Vs. BANGLADESH

JUDGEMENT

(1.) On an application under Article 102 of the Constitution, the Rule Nisi was issued calling upon the respondents no. 1-5 to show cause as to why the impugned Memo No. 622/ Munshi/1488 dated 06.01.2013 (as contained in Annexure-A to the Writ Petition) approving an ad hoc Committee instead of the elected Managing Committee, elected in 2012, should not be declared to be without lawful authority and of no legal effect and/or such other or further order or orders passed as to this Court may seem fit and proper. At the time of issuance of the Rule this Court vide order dated 29.01.2013 stayed the operation of the impugned order dated 06.01.2013. The short facts, for disposal of the Rule as found in the averments of the Writ Petition, are as follows: