THE MANAGING COMMITTEE OF MADARSA ISLAMIA, MADARSA NO. 1043, RAHMANGANJ, P.O. TULAPATGANJ, POLICE STATION Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Annexure - 5 is the order, passed by the Special Secretary in Appeal No. 37 of 2013. The said order is Annexure - 5 and dated 27.03.2014. Petitioner wants quashing of this order, because the Special Secretary after hearing the parties, has rejected the assertion of the petitioner with regard to his status as the person or persons, who are said to be at the helms of affairs of the Madarsa No. 1043, situated in the district of Madhubani. Since, by virtue of the said order, recognition has been given to the committee of Respondent Nos. 9 to 11, there is obvious reason why the petitioner would like the said order to be quashed.

(3.) There is long battle going on for control of the Madarsa in question by two different fractions, claiming themselves to be the authority, having control as well as support of the local people in matter of formation of a managing committee. The petitioners claim that they are the ones, who represent the true interests and the will of the people. Private respondents have also contested that position and they too assert that they are the ones, who are recognised by the people and they were constituted by virtue of a meeting held in this regard by the peopling living in the area and the village in question, where the Madarsa is situated.