ASHFAQ RAZA Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner in this writ petition is aggrieved by the order dated 9.6.2014 passed by the respondent no. 8-Principal, Madarsa Darul Uloom Masudia Misbahia Salarganj, Bahraich, City and District Bahraich and the original order dated 8.6.2014 passed by the respondent no. 7-Manager of the said Institution.

(2.) Heard Shri M.A. Siddiqui, learned counsel for the petitioner, learned standing counsel for the respondents no. 1,2 and 3, Shri Arif Mohammad Khan, learned senior counsel assisted by Shri Moinuddin for the respondents no. 6, 7 and 8 and Shri Afzal Siddiqui, learned counsel appearing for the respondents no. 4 and 5.

(3.) The matter is being finally heard and decided with the consent of all the learned counsel.