- (1.) The petitioner is aggrieved against the order passed by respondent No.3, whereby the governing body of the Society, named, Aggrasain Shiksha Samiti, Bhiwani Road, Tosham, District Bhiwani (respondent No.5) has been cancelled. As usual, this order is the outcome of the dispute between the Members, who are fighting more about the control of this Society rather than to look into the purpose for which the Society was formed to run educational Institution i.e. a School. Such Societies initially are constituted with a pious purpose of imparting education and thereafter the Members resort to fight amongst themselves forgetting the cause for which such Societies are formed. The present one is no exception to this generally noticed malady in almost all the cases without hardly any exception. Time and energy are wasted not only in fighting but they consume and waste the time of various quasi-judicial authorities, including the Courts where these disputes generally reach. There may be a need to have some sort of a check to ensure that either such Societies are not registered at all or atleast are kept in some sort of check to avoid this waste of valuable time.
(2.) This Society (respondent No.5) constituted in 1993, under the provisions of Societies Registration Act, initially, has 7 Members. Five of those were nominated as the office-bearers of the Society. As per the bye-laws, the Committee was to have a tenure of three years and thereafter elections were to be held for electing a governing body. The maximum term of the Committee could be five years and old Managing Committee was to continue till the new elections.
(3.) During March 2007, 28 new Members were registered, which, as per the petitioner were done after following due process. On 15.3.2007, the meeting was called for electing new office bearers of the Society.;