PROTIK PRAKASH BANERJEE,J. - (1.) This matter has come up for extention of the interim order dated July 23, 2018.
(2.) The writ petition had been filed challenging the vires of the Rules for Management of Recognised non Government Madrasah (Aided and Unaided) Rules, 2002.
(3.) Though, the entire set of Rules had been challenged, a preliminary objection has been taken that the petition was not maintainable at the instance of the petitioner no.1. I had overruled that objection. The ground for the objection was that the normal term of the petitioner no.1 had expired from the date of the election of the members and constitution of that managing committee. I overruled that objection because of the memorandum dated April 6, 2018 at page 35A of the writ petition which had extended the tenure of the writ petitioner no.1 up to August, 31, 2018 or till completion of the constitution/reconstitution, as the case may be, whichever is earlier.;