HARISCHANDRA NAGESH NAIK Vs. DISTRICT REGISTRAR AND REGISTRAR OF SOCIETIES

JUDGEMENT

(1.) HEARD Sri. Narayan V. Yaji, learned counsel appearing for petitioners and Smt. K.Vidyavathi, learned AGA appearing for the respondents. Perused the case papers. By consent of learned Advocates it is taken up for final hearing.

(2.) PETITIONER is a Society registered under the Karnataka Societies Registration Act, 1960 and is running an Education Institution having 7 teaching staff and one non teaching staff. 1st petitioner is the vice President and 2nd petitioner is the Secretary of the Education Society. The said Education Society is managed by a committee consisting of 11 members as reflected in Annexure -B.

(3.) ON account of two committee members complaining to the District Registrar of Societies on 28.08.2012 alleging misuse of the computer supplied by M/s. Infosys Company to the School run by petitioner Society and Jurisdictional District Registrar not taking any action on the said complaint, they have moved this Court in W.P. No.70198/2012 seeking for a direction to District Registrar to consider and hold enquiry. Pursuant to their application dated 28.08.2012 Coordinate Bench of this Court by order dated 10.10.2012 at the stage of preliminary hearing itself disposed of these writ petitions by following Order: