D.P. Mohapatra, C.J. - (1.) THE subject -matter of dispute raised in al! these four cases relates to the Management of India Literacy Board, a society registered under the Societies Registration Act, 1860. Writ Petition No. 2008 (M/S) of 1997 has been filed by India Literacy Board. Kanpur Road. Lucknow, through its Secretary Sri Lalit Mohan Singh against the Registrar of Firms. Societies and Chits, U. P., the Assistant Registrar, Firms, Societies and Chits, the State of U. P. through Secretary Finance Department, Sri G. C. Chaturvedi, the Literacy House Staff Welfare Association, through its Secretary Sri K. G. Singh and the District Magistrate. Lucknow.
(2.) WRIT Petition No. 3301 (M/B) of 1997 has been filed by the Literacy House Staff Welfare Association, through its Secretary, Sri K. G. Singh, against the Assistant Registrar, Firms, Societies and Chits, Uttar Pradesh, the State of Uttar Pradesh, through Secretary. Finance Department, Sri G. C. Chaturvedi, the India Literacy Board through its Secretary. Union of India, through the Secretary, Ministry of Human Resources Development. Department of Education. Government of India, New Delhi and Sri Rajeshwar Prasad. In both the writ petitions the main prayer of the petitioner is to quash the order of the Assistant Registrar. Firms, Societies and Chits dated 31.7.1997 (Annexure -1 to Writ Petition No. 2008 of 1997). Special Appeal No. 90 (M/S) of 1998 has been filed by India Literacy Board, through its Secretary Sri Lalit Mohan Singh, challenging the order passed by a learned single Judge of this Court on 17.3.1998 in Writ Petition No. 2008 (M/S) of 1997 ; whereas Special Appeal No. 91 (M/S) of 1998 has been filed by Literacy House Staff Welfare Association through its Secretary, Sri K. G. Singh, challenging the same order passed by the learned single Judge on 17.3.1998 in Writ Petition No. 3301 (M/B) of 1997. It may be stated here that the impugned order in these appeals is interim order passed during pendency of the aforementioned writ petitions.
(3.) IN course of hearing of the appeals, it was agreed by learned counsel for parties that it will be in the interest of the parties and also in the interest of the Institution that the writ petitions and the appeals are heard together and disposed of. Accordingly, we heard learned counsel for parties In all the four cases and they are being disposed of by this common judgment.;