- (1.) This appeal has been filed under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 as an intra-Court Appeal in a matter arising out of a Civil Contempt Application No.2171 of 2014 that had been filed alleging disobedience of the judgment dated 8.1.2014 in Writ Petition No.2071 (MS) of 2011. A dispute had arisen in relation to extending the benefit of grant-in-aid to the petitioner-Madarsa which was brought to this Court assailing the Government Order dated 13.12.2006 and an order dated 29.9.2006 in Writ Petition No.78 (MS) of 2007. The orders were quashed and a direction was given to the State Government to re-consider the case of the petitioners for extension of such benefits. The writ petition had been allowed on 23.7.2008 only on the issue of violation of principles of natural justice.
(2.) The State Government passed an order dated 17.2.2010 denying the benefit of grant-in-aid to the petitioner on the ground that there is a dispute about the Management of the Committee of the institution. The order was challenged that merely because there was a dispute, the same cannot result in denial of the benefit of grant-in-aid. The said order was quashed on 3.12.2010 and it was held that the grant-in-aid cannot be denied or withdrawn on account of such a dispute.
(3.) An order thereafter came to be passed by the State Government on 14.1.2011 whereby the inclusion of the name of the petitioner-Madarsa in the grant-in-aid list initially was cancelled. This writ petition No.2071 (MS) of 2011 was allowed vide judgment dated 8.1.2014.;