MUMTAZ YARUD DOWLA WAKF Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed by the petitioners seeking to declare the proceedings bearing Rc.No.1184/A6/COR/2015 dated 08.11.2019 issued by the Respondent No.4-District Educational Officer and consequential proceedings bearing Rc.No.083/Asafia/SDBZN/2019 dated 27.11.2019 issued by the Respondent No.5-Deputy Educational Officer as being arbitrary, discriminatory and violative of Articles 14, 29, and 30 of the Constitution of India, Section 24 of the A.P. Educational Act, 1982, the Wakf Act, 1995, violative of principles of natural justice and without jurisdiction and for a consequential direction to the respondents not to give effect to the same.

(2.) Heard Sri B. Nalin Kumar, learned counsel for the petitioners, learned Government Pleader for Education appearing for respondent Nos.1 to 5, learned Assistant Government Pleader for Home appearing for respondent No.6, and Sri Vedula Venkataramana, learned senior counsel appearing for M/s. Bhardwaj Associatesrespondent No.7, and perused the material on record.

(3.) The learned counsel for the petitioners submits that the impugned proceedings passed by respondent No.4 - the District Educational Officer, Hyderabad District, Hyderabad, is a nonspeaking one and from a reading of the same, it would be clear that respondent No.4 has not considered any of the objections placed by the petitioners before him, and seeks for setting aside the same