- (1.) Seeking a direction upon the respondents to hold election of Madarsa Anwarul Uloom, the present writ petition has been filed.
(2.) The petitioner claims that she donated land for Madarsa Anwarul Uloom. The Jharkhand Academic Council constituted the Managing Committee in which the petitioner was elected as donor member. Alleging arbitrary action of the respondent no. 8, the learned counsel for the petitioner submits that a direction may be issued to the State-respondent for holding open election of the Managing Committee.
(3.) From the averments in the writ petition, it is apparent that the writ petition is directed against the alleged activities of respondent no. 8. Madarsa Anwarul Uloom is not "State" within Article 12 of the Constitution of India. The dispute between the members of the Managing Committee cannot be adjudicated in a writ proceeding. I find no merit in the writ petition and accordingly, the writ petition is dismissed.;