IBRAHIM SHAREEF Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri A.M.Qureshi, learned senior counsel representing Sri Mohd Naseeruddin, learned counsel for the petitioner, Sri Ram Prasad, learned Government Pleader for Minority Welfare, appearing for respondent No.1 and Sri Abu Akram, learned Standing Counsel, appearing for respondent Nos.2 and 3.

(2.) This Writ Petition is filed seeking to declare the action of respondent No.1 in issuing G.O.Rt.No.132, Minorities Welfare (Estt-II) Department, dtd. 14/12/2020, keeping respondent No.4 in Full Additional Charge to the post of Chief Executive Officer of respondent No.2-Waqf Board, as arbitrary and illegal and consequently to set aside the same and to appoint Full Time Chief Executive Officer to respondent No.2- Waqf Board, pursuant to the resolution, dtd. 20/10/2022, as contemplated under Sec. 23 of the Waqf Act, 1995 (for short, 'the Act, 1995') read with Rule 43 of the Waqf Rules 2000.

(3.) This matter earlier came up on 1/11/2022 and the same was adjourned to enable the learned Government Pleader to get instructions in the matter. Though respondent No.4 is being appointed and continued as Chief Executive Officer of respondent No.2-Waqf Board on Full Additional Charge is impugned in the Writ Petition, during the course of arguments, learned senior counsel appearing for the petitioner submitted that it would suffice if appropriate orders are passed directing respondent Nos.1 and 2 to fill up the post of Chief Executive Officer of respondent No.2-Waqf Board within a time frame to be fixed by this Court, as the same is mandatory obligation on the part of respondent Nos.1 and 2 to see that a regular Chief Executive Officer is appointed for respondent No.2-Waqf Board.