Vivek Chaudhary, J. - (1.) Heard petitioner, who has appeared in person, learned counsels for opposite parties and learned standing counsel for State.
(2.) Petitioner by the present writ petition has challenged the order dated 26.06.2015 passed by Director Minority Welfare Department, whereby he declared the appointment of petitioner, on the post of Head Master, illegal.
(3.) Petitioner claims that an advertisement was issued for the post of Head Master, Fazal-A-Rahmania, a Madarsas at Qasba Pachpedwa, District Balrampur, on 30.12.2013. Petitioner being qualified for the same, applied and after facing selection, was duly appointed by the Committee of Management, by appointment letter dated 06.02.2014. Petitioner joined on 08.02.2014 and started working on the post of Head Master. The said appointment was duly communicated to the Registrar, Madarsas Board, Lucknow for their concurrence, by letter of the Committee of Management dated 11.02.2014. The documents were also forwarded by the District Minority Welfare Officer, Balrampur, vide his letter dated 25.02.2014 to the Registrar, Madarsas Board. By his order dated 20.06.2014, Registrar/Inspector, Arbi Farsi Madarsas also granted his approval to the said appointment.;