COMMITTEE OF MANAGEMENT SHRI SHAKTI VIDYAPEETH JUNIOR HIGH SCHOOL Vs. STATE OF U P
LAWS(ALL)-2011-1-12
HIGH COURT OF ALLAHABAD
Decided on January 10,2011

COMMITTEE OF MANAGEMENT Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Writ Petition No. 11438 of 2006 has been filed by the Committee of Management, Shri Shakti Vidyapeeth Junior High School, Bendo, Karchhana, Allahabad and Shesh Narain Upadhyay claiming himself to be its Manager for quashing the order dated 14th February, 2006 passed by the District Basic Education Officer, Allahabad by which Vidya Bhushan Shukla has been recognised as the Manager of the Committee of Management of the said Institution.
(2.) Writ Petition No. 55703 of 2006 has been filed by Shakti Shiksha Samiti, Allahabad with Vidya Bhushan Shukla and Rajni Kant Shukla as Secretaries of the Society for quashing the order dated 14th September, 2006 passed by the Assistant Registrar, Firms, Societies and Chits, Allahabad (hereinafter referred to as the 'Assistant Registrar') by which direction has been issued under Section 3-A of the Societies Registration Act, 1860 (hereinafter referred to as the 'Act') for renewal of the registration of the Society on the basis of the papers submitted by Shesh Narain Upadhyay as the Secretary/Manager of the Society.
(3.) Writ Petition No. 47321 of 2007 has been filed by Shakti Shiksha Samiti, Bendo, Karchhana, Allahabad and Rajni Kant Shukla claiming himself to be its Secretary for a direction upon the State Government to decide the application filed by the Petitioners for cancellation of the registration certificate of the Society issued in 1984 at the instance of Shesh Narain Upadhyay.;


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