Ritu Raj Awasthi, J. - (1.) NOTICE on behalf of the opposite party Nos. 1 to 4 has been accepted by the learned Chief Standing Counsel and notice on behalf of the opposite party No. 7 has been accepted by Mr. Afzal Siddiqui, Advocate.
(2.) IN view of the order passed as under, there is no need to issue notice to the opposite party No. 5 and 6. Heard Mr. Sanjay Kumar, learned Counsel for the Petitioner, Mr. Afzal Siddiqui, learned Counsel for the opposite party No. 7 as well as learned Standing Counsel and perused the records.
(3.) THE writ petition has been filed seeking a writ of quo warranto against the opposite party No. 6 -Anwar Ahmad (Anwar Jalalpuri), who is holding the office of the Chairman, U.P. Board of Madarsa Education (hereinafter referred to as the 'Board'). The notification dated 21.12.2010 issued by the State Government regarding the appointment of opposite party No. 6 has also been challenged.;