- (1.) Heard learned counsel for the petitioner, learned Standing Counsel and Shri Zafaryab Jilani, learned Additional Advocate General.
(2.) These proceedings under Article 226 of the Constitution of India have been instituted by the petitioner seeking a direction to the opposite parties directing them to grant him study leave from 01.04.2013 to 31.03.2015. The petitioner has also challenged the order dated 03.02.2014 passed by the Director, Minority Welfare, Uttar Pradesh Lucknow, in compliance of an earlier order dated 09.1.2014 passed by this Court in Writ Petition No.118 (S/S) of 2014, whereby the said writ petition was disposed of with liberty to the petitioner to move a representation to the Director, who was directed to decide the same within a period of one month by passing a reasoned and speaking order.
(3.) The petitioner is presently employed as an Assistant Teacher in a Madarsa known as Darul Uloom Alimia Jamdashahi, district Basti. The said institution is recognized by the Registrar and Inspector, Uttar Pradesh Madarsa Education Board, Lucknow which is a statutory body created under a State Legislation passed by the Legislature of Uttar Pradesh known as the Uttar Pradesh Board of Madarsa Education Act, 2004 (U.P. Act No.29 of 2004). The institution where the petitioner is working as Assistant Teacher is on the grant-in-aid list of the State Government, meaning thereby that the petitioner has been drawing salary from the state exchequer.;