VINAY KUMAR TYAGI Vs. HARIJAN SEVAK SANGH

JUDGEMENT

(1.) Present petition filed on 12th July, 2001 challenges the order dated 17.12.1998 passed by respondent No.3, who is the Secretary of respondent No.1, Harijan Sewak Sangh, terminating the services of the petitioner. Respondent No.1 is a society registered under the Societies Registration Act. It was incorporated following a Resolution passed by Members belonging to the Hindu Community on 25.9.1932. The Resolution records that it would be the duty of Hindu leaders to secure by legitimate and peaceful means an early removal of all social disabilities within the Hindu Community imposed by custom on the so-called untouchable classes.- A laudable object indeed.

(2.) As per the constitution of the Society, the stated object of the Society is eradication, by truthful and non-violence means, untouchability in Hindu Society with all evils and disabilities suffered by the so-called untouchables, commonly referred to in societies as Harijans.

(3.) An executive authority called the Central Board stands constituted under the Memorandum of Incorporation of the Society. This Board consists of a President, Vice-President(S), Secretary(S) and Treasurer. Since Regional or State Boards were contemplated to be set up in course of time, Presidents of the Regional Boards are also the ex-officio members of the Board. In addition, 15 members, to be appointed by the President of the Society would also be on the Central board.