Siddharth, J. - (1.) This writ petition has been filed for quashing the order dated 10.1.2018 and amended order dated 11.1.2018 passed by respondent No.2, Registrar/Inspector U.P. Madarsa Education Board, Lucknow whereby Committee of Management of the petitioner has been declared to be incompetent for passing the order terminating the services of the respondent No.4 after disciplinary proceedings and directing payment of salary to respondent No.4 on the ground that he was dismissed from service without compliance of Rule 33 and 34 of the Uttar Pradesh Ashaskiya Arbi Tatha Farsi Madarson Ki Manyata Niyamawali, 1987.
(2.) Facts giving rise to the present petition may be summarized as under:-
(3.) Madarsa Arabia, Ziaul-Uloom, Mande Zafarpur, Tehsil Sadar, District Azamgarh (hereinafter referred to Institution) is an Institution recognized under the provision of Uttar Pradesh Ashaskeeya Arbi Tatha Farsi Madarson Ke Manyata Niyamawali, 1987. The Institution has been registered under the Societies Registration Act, 1860 bearing registration No.346/1989-90 dated 30.5.1989 in the office of Registrar Firms Societies and Chits, U.P. The certificate of registration was renewed for a period of 5 years and thereafter again renewal of registration was made with effect from 29.5.2009 for a period of 5 years. A renewal certificate of registration of Institution was again issued on 30.5.2015 with effect from 29.5.2014 for a period of 5 years.;