MD DAUD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners, who were Assistant Teachers (petitioners 1 to 4); Clerk (petitioner no. 5); and Peon (petitionerno.6), have preferred this writ petition along with the Managing Committee ol Madarsa Mazharul Uloom Paterwa, Supaul for direction on the Respondents State and its authorities to release fund for payment of salary in favour of teaching and non -teaching employees i.e. petitioners 1 to 6.

(2.) ACCORDING to the petitioners, the Madarsa, in question, was affiliated upto Wastania standard with effect from 1.1.1966 and was subsequently upgraded to Fauquania standard with effect from 1.1.1973 vide decision dated 25th April, 1973.

(3.) IN the counter affidavit, the Respondents have taken plea that the upgradation of Madarsa, in question, was made without prior approval of the State and for the said reason, the fund was not released in accordance with the upgraded standard.