V.KAMESWAR RAO,J. - (1.)THIS appeal has been filed challenging the order of the learned Single Judge dated July 17, 2013 in WP(C) No.13051/2009 and CM Nos. 14016/2009 and 17010/2012 whereby the learned Single Judge has dismissed the writ petition filed by the appellant as not being maintainable.
(2.)THE challenge in the writ petition was inter alia to the orders passed by the respondent Nos.1,2& 4 compulsorily retiring the appellants from service. The respondent No.1 is Gandhi Smarak Sangrahalaya Samiti.
This Samiti is registered under the Societies Registration Act, 1860 in the year 1965. The objects of the society and other functions have been laid down in the Memorandum of Association and Rules and Regulations.

(3.)THE Department of Culture, Union of India which had filed an affidavit in the writ petition has taken a stand that it had given one time grant of Rs.10 crores to the respondent No.2 which is National Gandhi Museum, which is managed by the Samiti. It is also the stand of the Union of India that it is not in the management and control of the respondent No.2.