MOHAMMAD SAJID KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioners were appointed at respondent Madarsa namely Madarsa Quraniya, Gopalpur Shahri, Jaunpur and respective financial approval was also granted by the Registrar, U.P. Madarsa Shiksha Board (for short "Madarsa Board") with few conditions. Relevant Conditions No. 6 and 7 are quoted below :-

(2.) Admittedly a dispute of rival Committee of Management of concerned Madarsa has reached up to this Court earlier and orders were also passed. Details of same are mentioned in subsequent paragraphs.

(3.) A complaint was made in regard to appointments of petitioners in the month of May, 2021 that between 20/1/2017 and 24/2/2018, when there was no Committee of Management of concerned Madarsa, therefore, any appointment or a process to forward papers for financial approval during said period would be illegal and consequently orders of granting financial approval were also illegal since said fact was not brought into the notice of concerned State-Respondent.