ARUN TANDON, J. - (1.) HEARD Ch. N.A. Khan, learned Counsel for the petitioner, Sri Ashok Khare, learned Senior Advocate assisted by Sri M.A. Ausaf, learned Counsel for respondent No. 4 and learned Standing Counsel for the State-respondents.
(2.) IT is agreed that the present writ petition may be disposed of at this stage without calling for any further affidavit specifically in view of the order proposed to be passed today. The Committee of Management, Madarsa Aharfiya Ahle Sunnat Anwarul Uloom, Kushi Nagar through its manager (hereafter referred to as the "Madarsa") has filed this writ petition against the order of the Registrar/ Inspector, U.P. Madarsa Education Board, Lucknow dated 23.3.2012, whereby the Registrar/Inspector has revoked the decision of the Committee of Management dated 3.1.2012, removing respondent No. 4 from the post of assistant teacher of the said Madarsa.
(3.) ORDER impugned is being challenged on one short ground that the same has been passed in violation of principles of natural justice.;