Siddharth, J. - (1.) The petitioner has filed this petition praying to quash the impugned resolutions dated 22.3.2015 and 13.5.2015 and the impugned order dated 8.6.2015 issued by the Manager, Madarsa Arabiya Zayaul Uloom, Azamgarh.
(2.) The facts giving rise to the present petition may be summarized as under:
(3.) Madarsa Arabia Ziyaul Uloom, Mande Zafarpur, District Azamgarh (hereinafter referred to as 'Madarsa') is a Madarsa recognized under the provisions of Uttar Pradesh Ashaskiya Arbi Tatha Farsi Madarson Ki Manyata Niyamawali, 1987. Though U.P. Madarsa Education Board Act, 2004 has been framed to regulate the functioning of Madarsas in U.P. but required regulations governing services of Teachers and Staff are yet to be framed. As a result the provisions of Uttar Pradesh Ashaskiya Arbi Tatha Farsi Madarson Ki Manyata Niyamawali, 1987 continue to apply.;