JUDGEMENT
RAKESH TIWARI, J. -
(1.) HEARD learned Counsel for the petitioner and the learned Counsel for the respondents.
(2.) THIS petition is directed against the orders dated 25 -9 -1999, 25 -2 -2000 and 1 -4 -2000 passed by Assistant Registrar. The petitioner has also prayed for quashing of proceedings dated 8 -22000 and 22 -3 -2000 conducted by respondents.
By order dated 25 -9 -1999 the Assistant Registrar held that term of the Committee of management of the society had come to an end and since no election was held within prescribed time, he appointed one Dr. Amar Bahadur Singh, Ex. President of the Society to identify the members of the society. By order dated 25 -2 -2000 the Assistant Registrar modified his earlier order dated 25 -9 -1999 and appointed a Committee of five persons to finalize the list of members of the society. It is alleged that on 8 -3 -2000 the members appointed by the Assistant Registrar finalized the list ex parte without notice to the petitioner and held that election on 22 -3 -2000 in which Jai Singh, Guru Narain Singh and Prabhu Singh were declared elected respectively as Secretary, Adhyaksh and Upadhyaksh. On the basis of aforesaid election dated 22 -3 -2000 list of office bearers was submitted by Sri Jai Singh before the Assistant Registrar, which was registered on 1 -4 -2000 in his favour.
(3.) THE brief facts of the case are that Byalasi English School Society, Jalapur, Jaunpur is a Society which was registered on 13 -11 -1964 under the Societies Registration Act. The petitioner alleges that he has been continuously elected as Secretary of the aforesaid society since 1964. He and Udai Bhan Singh were lastly elected as Secretary and President in the elections of the society held on 5 -6 -1999. It is submitted that there is no specific term for the elected committee of management in the registered bye laws of the society but elections of the society but elections of the society are held every five years. The term of the Committee of management can be, therefore, safely said to be five years by precedence.;
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