- (1.) Heard Shri Yogish Kumar Saxena learned counsel for the petitioner, Sri. M.C. Chaturvedi learned counsel for the respondent No. 3 and the learned standing counsel for the respondent Nos. 1 and 2. The petitioner namely Smt. Rekha Verma and Naveen Verma are the wife and son respectively of late Mahesh Chandra Verma who was undisputedly the erstwhile Secretary/Manager of the Committee of Management of a Society registered under the Societies Registration Act known as Dr. Ram Manohar Lohiya Smarak Kisan Mahavidyalaya Samiti Purva Sujan Audaiya.
(2.) Mahesh Chandra Verma died on 19.4.2012. Consequently a casual vacancy arose in the office of Manager and it is here where the dispute commences between the petitioners and the respondent No. 3 including one Bhaiya Lal who was admittedly the President of the Society. Bhaiya Lal Verma has not been made a party to this writ petition.
(3.) Learned counsel for the petitioner contends that this casual vacancy was filled up in the meeting that was held on 26.5.2012 and accordingly the respondent No. 2 Deputy Registrar was intimated about the said vacancy having been filled up with the election of the petitioner No. 2 as Manager in place of her late husband. This intimation dated 8.6.2012 was taken notice of by the Deputy Registrar and on the basis of an alleged affidavit said to have been filed by the President Bhaiya Lal Verma the list of office bearers was accordingly registered after the said reconstitution under the resolution dated 26.5.2012.;