- (1.) The petitioner has filed present writ petition praying for directions to quash Orders Annexures P-6 and P-7, dated 25.02.2012 and 27.02.2012, respectively, vide which he has been dismissed from service.
(2.) The petitioner was appointed as Manager vide Resolution No.5 dated 1.4.2010 (Annexure P-1) by Respondent No.2 which is a notified Sikh Gurudwara under Section 87 of the Sikh Gurdwara Act, 1925 (for short 'the Act'). On 16.01.2011 Resolution No.25 was passed, whereby, he was confirmed in service w.e.f. 01-01-2011. Thereafter, he was also given special increment vide Resolution No.28 dated 05.07.2011.
(3.) It has been averred by the petitioner that on account of inter-se dispute amongst members of the respondent No.2, a petition was filed under Section 142 of the Act against President of the above mentioned committee on 17.08.2011 by four members of the committee seeking his removal from office.;