Rakesh Tiwari, J. - (1.) This petition is directed against the order dated 13.1.2005 passed by the Assistant Registrar, Firms Societies and Chits, Azamgarh. It is prayed that the aforesaid order dated 13.1.2005 be quashed and respondent No. 2, Assistant Registrar, Firms Societies and Chits, Azamgarh be commanded not to recognize and attest the signature of the respondent No. 4, Shri Lav Kumar s/o Shri Raj Bahadur Rai as Manager of the Committee of the Management of the Society on the basis of alleged forged and manipulated election said to have been held on 26.12.2004 by him.
(2.) The case set up by the petitioner is that Imdadi Middle School Bibipur Kadeem, District Azamgarh is a Society registered under the Societies Registration Act, 1860, (hereinafter referred to as the Act). The registration of the Society has been renewed by certificate granted by the respondent No. 2 dated 3.1.2002. The Society is governed by its own byelaws, which has been appended as Annexure No. 1 to the writ petition.
(3.) A perusal of the byelaws shows that there is no term of Committee of Management and there is no provision regarding members of the Committee of Management of the Society.;