BASHARAT ULLAH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri R. K. Ojha, learned Senior Advocate, assisted by Sri Arun Kumar Mishra, learned counsel for the petitioner and Sri Shailendra Singh, learned counsel appearing on behalf of respondent nos.1 to 6.

(2.) This writ petition has been filed praying for quashing of the order dtd. 8/9/2021 passed by Special Secretary, Uttar Pradesh Sashan, Lucknow / respondent no.2 and also the order dtd. 6/12/2021 passed by Registrar / Inspector U.P. Education Madrasa Education Board Lucknow / respondent no.4. Further prayer has been made to direct the respondents to not disturb peaceful functioning of the petitioner as Principal and pay his arrears of salary and month to month salary as and when due.

(3.) There is Madrasa in the name and style of "Madarsa Darul Uloom Ahle Sunnat Badrool Uloom at District Basti" which is under the grant-in-aid list of the State Government. The petitioner was appointed on the substantive vacancy created on the post of Principal on account of superannuation of earlier incumbent on 1/4/2019. Earlier he was Assistant Teacher in Alia in Darul Uloom Ahle Sunnat, Anwarul Raza Gaura Chowki, Post Babhanjeet, District Gonda from 29/9/2011 to 29/1/2016.