ABDUL NAEEM ANSARI Vs. ZILA ALP SANKHYAK KALYAN ADHIKARI COMMITTEE OF MANAGEMENT MADARSA ARABIA
LAWS(ALL)-2004-8-305
HIGH COURT OF ALLAHABAD
Decided on August 06,2004

ABDUL NAEEM ANSARI Appellant
VERSUS
ZILA ALP SANKHYAK KALYAN ADHIKARI, COMMITTEE OF MANAGEMENT, MADARSA ARABIA Respondents

JUDGEMENT

Arun Tandon, J. - (1.) Heard Sri R.K. Jain, Senior Advocate, assisted by Sri Rahul behalf of Respondent Nos. 1 and 3.
(2.) Petitioner Abdul Naeem Ansari, who claims himself to be the senior most qualified Assistant Teacher of the institution and, therefore, working as Head Master of the Madarsa Arabia Shamshul-ulum, has Tiled this writ petition against an order passed by the Zila Alp Sankhyak Kalyan Adhikari, Farrukhabad dated 2nd June, 2004, whereby the District Minority Welfare has withdrawn the order of the single operation of the institution.
(3.) It is not in dispute that for the purposes of payment of salary of the teachers and other staff of the recognized/added Madarsa there is no statutory Act or Rule applicable. With regards to payment of salary of teachers, the aid released by the government is distributed under various Government Orders to the validly appointed staff of the Madarsa and for the said purposes the State Government has issued various Government Orders for operation of the bank account through which salary is paid to the staff.;


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