IFTEKHAR AHMED Vs. STATE OF U.P

JUDGEMENT

(1.) The petitioner has preferred this writ petition to seek issuance of writ of certiorari for quashing the order dated 2.2.2008 issued by the Manager of an Intermediate College whereby his services have been terminated. A brief reference to the factual aspects would suffice.

(2.) Rdm Shia Trust Committee has established Dr. Akhtar Hasan Rizvi Shia Degree College, Meena Rizvi Shia Girls Schools, and RDM Shia Inter College at Jaunpur. These institutions have been established by a Trust and are administered by separate committee of managements.

(3.) The present dispute arose in respect of office of the Principal of an Inter College (for short institution). The Management had made an application to the State Government to declare this institution a minority institution within the ambit of Article 30(1) of the Constitution. The State Government having satisfied that the institution fulfills requisite norms, declared it as a minority institution. The institution had applied for the aid out of the State Fund which has also been accepted by the State Government, thus, it receives aid out of State Fund. It is also recognized by the U.P. High School and Intermediate Education Board.