BRIJ BHUSHAN SRIVASTAVA Vs. STATE OF U.P.AND OTHERS`
LAWS(ALL)-2008-4-266
HIGH COURT OF ALLAHABAD
Decided on April 22,2008

Brij Bhushan Srivastava Appellant
VERSUS
State of U.P.and others` Respondents

JUDGEMENT

RAKESH TIWARI, J. - (1.) HEARD Sri T.P. Singh, learned senior Counsel assisted by Sri Siddharth Nandan for the petitioner and the Standing Counsel.
(2.) THIS petition has been filed by the petitioner claiming himself to be a life member of the society-Mahant Rameshwar Das Shiksha Prasar Samiti, which runs an educational institution namely Mahant Rameshwar Das Higher Secondary School at Ambergarn, Tehsil Moth, district Jhansi. According to the averments made in the writ petition, a committee of management was constituted to manage the affairs of the institution under the scheme of administration. After the death of Sri Ram Das Dixit, Manager of the committee of management on 31.10.1998, no elections were held for consti­tuting the committee of management. The institution was thereafter being run by the authorised controller appointed from time to time.
(3.) IT is claimed by the petitioner that since the president, treasurer, vice-president of the committee of management pre-deceased Ram Das Dixit, he was nominated as an acting president and on his request, the authorised controller was being appointed from time to time. Though the petitioner claims to be continuing acting president, no documents are available on the record to establish as to who nominated the petitioner as acting president in absence of general body and members of the committee of management.;


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