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Judgment
The prayer in the present petition is for issuance of a writ in the nature of certiorari for quashing impugned order dated 06.06.2017 (Annexure P-17),
whereby the Administrator of the petitioner-Society has been appointed. A further prayer has also been made for direction to the “appropriate
authority†amongst the official respondents to decide pending issues of filling up the existing vacancies of membership of the Society pending since
2012 and, thereafter, to hold the election.
Briefly, the facts of the case as made out in the present petition are that the petitioner-Society i.e. Ahir College Society, Rewari was registered under
the Societies Registration Act, 1860 on 11.10.1972 with the object to promote education. The election of the Management Committee/office bearers
of the Society was to be conducted by its own members after every three years. The last election of the Society was held on 17.12.2008. Notice
dated 30.11.2011 was circulated amongst the Members of the Society for holding of meeting of the Society on 16.12.2011 to decide the date of
election and to appoint the Returning Officer for conducting the elections. It was decided in the meeting that election was to be held on 16.01.2012.
Respondent No.5 was the Vice President of the Society and he was also discharging the duties of the President. Accordingly, the meeting to be held
on 16.12.2011 was presided over by him for the election of the Society. The Vice President was elected unopposed and daughter of respondent No.5
was elected as Treasurer of the Society. For the posts of President and General Secretary, the candidates got equal votes i.e. six each and the matter
was referred to the University/State Government for taking necessary action. A decision was taken to hold the election again on 26.08.2012.
However, the process of re-holding the election was challenged by respondent No.5 by way of filing CWP No.16302 of 2012 before this Court. While
declining to issue notice in that petition, it was directed that election process would go on but the result be not declared. Ultimately, said writ petition
was dismissed as withdrawn on 10.09.2012. The result was declared on 30.09.2012 and Rao Yadavendra Singh was declared as President and Col.
(Retd.) Rewat Kumar was declared as General Secretary of the Society. Said result was accepted and it was not challenged by respondent No.5. A
meeting of the Society was convened on 21.10.2012. The agenda of the meeting was circulated amongst members by the elected General Secretary.
It was one of the agenda before the newly elected office bearers that two vacant posts of the members of the Society were to be filled up but it was
challenged by respondents No.5 and 6. The matter was referred to the appropriate authority and the filling of vacancies was stayed by respondent
No.4 (District Registrar, Firms & Societies, District Industries Centre, Rewari). The District Registrar vide its letter dated 24.05.2013 stated that there
was no direction for conducting an enquiry and office could not act without any direction from the office of the Registrar General, Firms and Societies,
Haryana. Thereafter, respondent No.6 Raghvendra Singh at the behest of respondent No.5 Rao Inderjeet Singh approached the District Registrar for
stay of proposed meeting. Respondent No.4 (District Registrar, Firms & Societies, District Industries Centre, Rewari) issued letter dated 10.09.2015
directing the petitioner-Society not to hold meeting for initiating the election process. Due to said direction, the petitioner-Society again notified holding
of meeting. The General Secretary of the Society appeared before respondent No.1 (Principal Secretary, Industries & Commerce Department,
Haryana, Civil Secretariat, Chandigarh) along with all relevant record and election process was stayed vide letter dated 24.09.2015 till further orders.
The petitioner was aggrieved by the action of the District Registrar while issuing order dated 03.11.2015 on the ground that the Society had been
illegally bifurcated at the instance of respondents No.5 and 6. Thereafter, petitioner-Society filed CWP No.25041 of 2015, which was withdrawn on
16.02.2016. Thereafter, another petition i.e. CWP No.5134 of 2016 was filed by petitioner Society but it was also withdrawn with liberty to file fresh
petition. Respondents No.5 and 6 took over the management of the Society. On the recommendation of the University, there was a proposal to appoint
Administrator as the Society had failed to hold the elections but the appointment of the Administrator of the Society was kept in abeyance under the
orders of the Court passed in CWP No.2834 of 2017 till the issue of filling up the vacancies was decided. The election of the Society was notified and
for that purpose a voter list was also prepared. As per direction issued by the Court, the petitioner approached the District Registrar by way of filing
objections but those objections were not considered. Ultimately, the objections were dismissed and recommendation was made to hold election by
appointing an Administrator vide order dated 11.05.2017. Petitioner filed an appeal before the Registrar on 08.06.2017 but the matter was kept
pending. Ultimately, vide order dated 06.06.2017 respondent No.1 while exercising powers under Sub Section (1) of Section 68 of the Haryana
Registration and Regulation of Societies Act, 2012 (hereinafter referred to as 'the HRRS Act, 2012') appointed Additional Deputy Commissioner,
Rewari as the Administrator of the Society for a period of six months or till holding of elections. Said impugned order dated 06.06.2017 is subject
matter of challenge in the present petition.
Learned counsel for the petitioner has challenged the impugned order by raising various grounds. He submits that the impugned order is not only
arbitrary but same has been passed against the provisions of law and Rules of the Society for extraneous considerations. Learned counsel submits that
the Managing Committee/Governing Body is only legitimately elected body as elected in the last election of the Society which was held on 26.08.2012
and same was approved by this Court also as the result was declared after the Court had satisfied itself through a report called from the Deputy
Commissioner, Rewari. Learned counsel also submits that respondent No.4 (District Registrar, Firms & Societies, District Industries Centre, Rewari)
did not allow the Governing Body to fill up the vacancies and to hold the election. Learned counsel also submits that the State Government was not
permitting the petitioner-Society to hold election at the instance of respondent No.5 and due to that reason, the Administrator was appointed just to
supersede the legitimately elected Governing Body of a State aided Society. The writ petition was filed by respondent No.5 on false grounds as he
was not successful in being elected as President of the Society. It was done just to take over the management illegally. Learned counsel further
submits that Ahir College Society and the Governing Body of the College are one and the same entity and the members of the Society ipso facto
becomes the member of the Governing Body.
At the end, learned counsel for the petitioner submits that as per decision taken vide notice the election of the Society which was scheduled to be on
16.01.2012 was challenged by respondent No.2 before this Court which clearly shows that there is no bifurcation of Ahir College Society into two
separate bodies. It was confirmed on perusal of the notice and CWP No.16302 of 2012 filed by respondent No.5 as a report was submitted by Deputy
Commissioner, Rewari and finally the order was passed by this Court. Learned counsel also submits that the impugned order is liable to be quashed as
no fault can be attributed to the petitioner for not holding election of the Society.
Learned Senior counsel for respondents No.5 and 6 has raised a preliminary objection that the present petition is not maintainable as Governing Body
of the College and of the College Society are separate entities as the Governing Body of the College is governed by the private college Management
Act as well as University Calender/Rules, whereas the concern of Ahir College Governing Body is limited only to the College affairs. It functions
under Ahir College Society. Learned counsel also submits that election of both the bodies was fixed on 16.01.2012. Petitioner filed nomination for the
post of President of Ahir College Society and also for the Governing Body. Separate elections were conducted and both the candidates secured equal
votes for the post of President of Governing Body which was sought to be resolved by way of toss. Thereafter, the members present in the meeting
while exercising power conferred vide Section 13(1) of Constitution of the Society authorised respondent No.5 to constitute Executive Committee and
it was constituted in said meeting only for the period from January 2012 to January 2015. Said resolution was submitted to District Registrar, Firms
and Societies, Rewari and, thereafter, it was approved by the District Registrar. Learned counsel also submits that election of the Governing Body
was held in presence of University Observer but due to securing equal votes, the result for the post of President and General Secretary could not be
declared, whereas result of rest of the posts was declared. The election for the post of President and General Secretary was held on 26.08.2012. The
petitioner was elected as President and Rewat Kumar as General Secretary. The term of the Governing Body of Ahir College as well as Society had
expired in the month of August 2015 and, thereafter, the petitioner on one pretext or the other prevented holding the election of the Governing Body by
way of filing various writ petitions before this Court on one ground or the other. Learned senior counsel further submits that filing of separate
nominations for the post of President of Ahir College Society and Governing Body clearly reflects that these are two different bodies. Learned senior
counsel also submits that only the re-election of the Governing Body of Ahir College was challenged in CWP No.16302 of 2012 and not the election of
the Ahir College Society. Learned senior counsel has also denied the submissions made by learned counsel for the petitioner as Col. (Retd.) Rewat
Kumar was not the General Secretary of the Ahir College Society. The Governing Body of Ahir College was duly approved by the District Registrar,
Rewari. The petitioner was not having any concern with the Ahir College Society and wrong notice was issued which was objected. The writ petition
filed by the petitioner was accordingly withdrawn by giving statement to approach the appropriate authority. Thereafter also, the petitioner filed
another petition but subsequently, it was also withdrawn on 03.11.2015. However, the liberty was given by this Court to challenge order dated
08.03.2016.
Learned counsel for respondents No.1, 2 and 4 have also filed joint written statement and have also reiterated the arguments raised by learned senior
counsel for respondents No.5 and 6 by raising arguments that the present petition is not maintainable as no legal right has infringed. It has also been
reiterated that the governing body of Ahir College and Ahir College Society are two separate entities as the Ahir College Society is governed by the
HRRS Act, 2012 and Governing Body of the College is governed by the University Calender/Rules. The election of respondent No.5 as President of
Ahir College Society held in the meeting dated 16.01.2012 was duly approved by respondent No.4 and same has not been challenged till date. At the
end, learned counsel for the respondents submits that petitioner had challenged order dated 03.11.2015 before this Court and he has filed three
petitions but subsequently those petitions were withdrawn. As per direction issued by this Court, the matter was decided and directions were complied
with. The Court declined to interfere with the order dated 03.11.2015 passed by the official respondents. The issue of appointment of Administrator
was kept in abeyance, under the orders of this Court. The objections of the petitioner were considered and he was granted fair opportunity. Learned
counsel also submits that petitioner has also filed an appeal which is still pending.
After hearing arguments of learned counsel for the parties and on perusal of documents available on the record, it reveals that the issue is whether the
Society of the College and Governing Body are the same and single entity or two different bodies.
As per the case of the petitioner, both the Society of Ahir College and Governing Body are one and the same entity as the Members of the Society
becomes Member of the Governing Body ipso facto, whereas as per stand of the respondents, both are two different entities. The Ahir College
Society is governed by the HRRS Act, 2012, whereas the Governing Body of the College is governed by the University Calender/Rules. The
functioning of College is limited only to the College affairs, functions under the Ahir College Society and the petitioner is President of Ahir College and
not of the Society. Petitioner earlier challenged order dated 03.11.2015 before this Court and thereafter, two different writ petitions were filed but
subsequently, the writ petitions were withdrawn. In CWP No.25041 of 2015, show cause notice dated 03.11.2015 was challenged. Said petition was
dismissed as withdrawn on 16.02.2016 with the liberty to avail the appropriate remedy, if any, against the order passed by respondent No.4-District
Registrar. Thereafter, instead of availing the appropriate remedy, he filed another CWP No.5134 of 2016, which was also withdrawn on 07.02.2017
with liberty to challenge order dated 08.03.2016 issued by the Assistant Registrar (Colleges) for D.C.D.C. Again the petitioner filed CWP No.2834 of
2017 before this Court, which was disposed of vide order dated 17.02.2017 and the petitioner was permitted to raise all the pleas before the Registrar
who had seized of the matter. A direction was also issued to keep the appointment of Administrator in abeyance and also directed the Deputy
Registrar/Registrar who seized of the matter as per letter dated 08.03.2016 (Annexure P-13) to decide the objections filed by respondent No.6 within
a period of two months from the date of receipt of certified copy of the order. The District Registrar vide order dated 11.05.2017 recommended the
matter for election of the Governing Body to the State Registrar Societies under HRRS Act, 2012 to hold the election at the earliest possible by
appointing an ad hoc Committee/Administrator in continuation of office memo No.335 dated 22.03.2016 for smooth functioning of the Society.
Thereafter, vide order dated 06.06.2017 Additional Deputy Commissioner, Rewari was appointed as Administrator for a period of six months or till
election was conducted. It is apparent that Governing Body of the College and the Ahir College Society are two separate entities. Ahir College
Society is governed by the provisions of the HRRS Act, 2012 and the Governing Body of College is governed by the Private College Management Act
as well as University Calender/Rules. The concern of the Governing Body is limited only to the College affairs and its functions under the College
Society. The election of Governing Body of the College was held in presence of University Observer but due to getting equal number of votes for the
post of President and General Secretary, result could not be declared. Thereafter, election was held on 26.08.2012 and in that election, the petitioner
was elected as President and Rewat Kumar as General Secretary. The term of the Governing Body had already expired in the month of August,
2015. Due to pendency of various writ petitions, the election could not be conducted. The election process had already been started and the
nominations were to be filed on 04.08.2017. Because of pendency of this petition and also because of interim orders, election could not be held.
Petitioner himself filed two separate nominations for the post of President of the College Society as well as Governing Body, which shows that both
the bodies are separate entities. The assignment was given to the University for conducting election of the Governing Body of the College and qua to
petitioner-Society, it was given to District Registrar. An appeal was filed under Section 79 of the HRRS Act, 2012 and without awaiting the decision
of that appeal, the present petition has been filed. The only ground which has been raised that Governing Body and the Society are one and the single
entity. Without filling up the vacancies and deciding the issue pending before the appropriate authority since 2012, the election of the Society would be
void ab initio.
Undoubtedly, the term of the Society/Governing Body has already expired but only because of pendency of issue of two members, the election could
not be held. The petitioner himself has filed nomination for Governing Body of Ahir College as well as for the Society but he has taken the contrary
stand in the writ petition that these are one and the same thing and this contention cannot be accepted.
Accordingly, the present petition is partly allowed and the appropriate authority is directed to decide the matter with regard to two members within a
period of two months and, thereafter, the respondents are directed to conduct elections of both the Governing Body as well as the Society within a
period of three months from the date of receipt of certified copy of the order, as per law and Rules applicable.