LAXMI NARAIN MIGLANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The respondent No.2 is a Society. According to Rule 3 of the Rules and Regulations of the Society, there would be 25 members, each shall contribute Rs. 1000/- to Society in lumpsum as membership fee and no member shall hold any office of profit under the Society and would have any business connection with the Society or the institutions affiliated with it. A person would be ceased to be a member of the Society in case of resignation, unsoundness of mind, conviction by a court of law for moral turpitude, non-payment of membership fee, death or absence from three consecutive meetings without prior intimation. He would also cease to be a member for breach of trust or undesirable activities detrimental to the interest of the Society.

(2.) It is alleged that vide Resolution No.4 dated 25.10.1998, the petitioner was nominated and became member of the Society which held its last election of the Executive Committee on 8.1.2010.

(3.) On 17.12.2012, the Society held a meeting and resolved to hold the elections before 7.1.2013. Apropos a letter dated 18.12.2012 was sent to respondent No.4 with a request to depute his nominee on the date of election i.e. 4.1.2013.