- (1.) Our court is flooded with the disputes relating to the committees of management of educational institutions. It permeates the registered societies as well, as only the registered societies can run the educational institutions. This judgement explores the ways of reducing this kind of litigation. THE FACTS
(2.) There is a society by the name of Panchayat Higher Secondary School Gaura, Mehnagar, Azamgarh (the Society). It was registered under the Societies Registration Act, 1860 (the Society Registration Act) on 15.12.1952.
(3.) At present, the Society runs an educational institutional by the name of Panchayat Inter College, Gaura, Mehnagar, Azamgarh (the College). It imparts education up to 12th class and is recognised under the Intermediate Education Act, 1921 (the Act).;