Sushil Harkauli, J. - (1.) There is a body known as 'U.P. Pradeshik Prathmik Shikshak Sangh' which is an Association of teachers of U.P. It has not been created under any statute or statutory rules. The said body is hereinafter referred to as the Association. It has district level units. By an order dated 22-5-1998 the General Secretary of the Association has dissolved the Managing Committee of the Dehradun district unit and had directed fresh election under the supervision of an ad hoc committee. That order is under challenge by the Managing Committee of the Dehradun district unit and its alleged President. The said unit is hereinafter referred to as the Union.
(2.) A preliminary objection was raised on behalf of the respondents about the maintainability of this writ petition against the non-statutory Association.
(3.) In support of the preliminary objection the learned Counsel for the respondent No. 3 has relied upon the following decisions : 1. AIR 1975 SC 1331, Sukhdev Singh v. BSS; 2. AIR 1979 SC 1628, R.D. Shetty v. International Airport Authority, 3. AIR 1981 SC 212, Som Prakash Rekhi v. Union of India; 4. (1991) 4 SCC 578, Chandra Mohan Khanna v. NCERT and Ors.;