- (1.) HEARD Counsel for the petitioner, the Standing Counsel for respondent Nos. 1, 2 and 3 and Sri C. B. Yadav representing respondent No. 4.
(2.) THE petitioner has challenged order dated 31. 3. 2008 appended as Annexure-1 to the writ petition, which reads as under:-C:\program Files\regentdatatech\image\nv409_(1)_alllr72_2008.jpg C:\program Files\regentdatatech\image\nv409_(2)_alllr72_2008.jpg
(3.) IT appears from perusal of the impugned order that by means of some complaints against the petitioners-Shiv Shanker Lal and Gorelal alias Dadu, both of whom claimed to be life member of the committee of management, it was brought to the notice of the authority that the petitioners have been convicted in sessions trial No. 214 of 1998 (case crime No. 17/1998), under section 304 (l)/34,i. P. C. and sentenced to undergo ten years rigorous imprisonment and fine of Rs. 1000/- each. After noticing provisions of section 4 (7) (3 and 4) of the Scheme of Administration, the authority found that if a person has been found guilty of moral turpitude or against whom an order of conviction has been passed, then such person becomes disentitled or ineligible to remain a member of the general body.;