SUNIL HYDE KHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The present Writ Petition has been filed seeking for issuance of a Writ of Certiorari to call for the records of the 1st respondent dtd. 10/11/2022 in G.O.(2D) No.17, Backward Classes, Most Backward classes and Minorities Welfare (T1) Department and quash the same.

(2.) The brief facts of the case, as averred by the petitioner,are as follows:-

(3.) The learned counsel for the petitioner submits that the petitioner is fully qualified under Sec. 14(1)(d) and the reasoning of the 1st respondent is contrary to law. Further, the order suffers on account of not satisfying the provision under Sec. 20 of the Act which provides for grounds for removal of a member of the Wakf Board. If the impugned order is allowed to stand, the petitioner can never be appointed for his lifetime as a member by virtue of disqualification under Sec. 16 of the Wakf Act and the same would also affect holding the post of Mutawalli for several Wakf, thereby pleaded to allow the present Petition.