JUDGEMENT
-
(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 no.1 and 2.
(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 Society Registration Act known as Dr. Ram Manohar Lohiya Smarak Kisan Mahavidyalaya Samiti Purva Sujan Audaiya.
(3.) Mahesh Chandara 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.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.