- (1.) Heard Shri Shailesh Verma, learned counsel for the petitioner and Shri V.K. Singh, learned counsel for the respondents. Shri Pankaj Rai, learned Addl. Chief Standing Counsel appears for the State respondents.
(2.) Mohammad Shoeb is before this Court for assailing the order dated 7.7.2014 issued by the Manager, Madarsa Darul Uloom Ahale Sunnat Yar Alviya, Faijurrasoon Naudihwa, Sekhuani, Maharanganj and for direction to the respondents not to interfere in the functioning of the petitioner as the Principal of Madarsa Darul Uloom Ahale Sunnat Yar Alviya, Faijurrason Naudihwa, Sekhuani, Maharajganj and to pay the petitioner his regular monthly salary on the said post regularly every month including arrears of his salary. The petitioner has precisely questioned the correctness of his impugned termination order dated 7.7.2014 on the ground that it is in violation of principles of natural justice and in violation of constitutional provisions.
(3.) As per record, this much is reflected that there is a society named "Madarsa Darul Uloom Ahale Sunnat Yar Alviya, Faijurrasool Naudihwa, Sekhuani, Maharajganj (in short "the society"), which is registered under the Societies Registration Act, 1860. There is registered memorandum as well as byelaws of the society. The last renewal of the society was done on 5.4.2010 for five years i.e. upto 5.4.2015. The aforesaid society has established an institution namely "Arbi Farsi Madarsa at Village Naudihwa, Distt. Maharajganj" (in short "the institution"), which is duly recognized and is receiving grant-in-aid from the State Government.;