C/M MADARSA HANFIYA ZIYAUL QUARAN THRU MEMBER/SECY. & ANR. Vs. STATE OF U.P. THRU SECY. MINORITY WELFARE DEPTT. LKO. & ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel representing the State-respondents, Sri Afzal Siddiqui, learned counsel representing the Registrar/Inspector, U.P. Madarsa Shiksha Parishad, Lucknow and Sri Anurag Tripathi, learned counsel representing the respondent No.5.

(2.) The petitioner No.1 is the Committee of Management of the Madarsa Hanfiya Ziyaul Quaran, Shahi Masjid, Bada Chandganj, Lucknow and petitioner No.2 is said to be holding the office of Manager/Secretary of the aforesaid institution.

(3.) This petition seeks to challenge the order dated 18.11.2016, passed by the Registrar/Inspector, U.P. Madarsa Shiksha Parishad, Lucknow whereby he has given his opinion that the order of the dismissal from service passed by the Committee of Management in relation to respondent No.5 is not lawful and the proceedings conducted against him is not as per the rules. By the impugned order he has further opined that the petitioner-Committee of Management should revisit the dismissal order dated 11.06.2016 after reinstating the respondent No.5.