Sujit Narayan Prasad, J. - (1.) This writ petition has been filed for quashing the Memo No. JAC/ Madarsa/ 920/ 08/ Sec4/ 152/ 16/ Ranchi dated 10.05.2016 issued by the Secretary, Jharkhand Academic Council, Ranchi, whereby and whereunder, the Respondent Nos. 6 and 7 has illegally been appointed as Head Moulvi and Secretary respectively in the institution in question.
(2.) It is the case of the petitioner that the Madarsa in question was established in the name of Late Sheikh Badruddin, father of the petitioner, the area of land was donated for the said purpose, in pursuance to the meeting held on 03.03.1973, then Respondent No.5 was made the Secretary of the non-executing Committee, whose terms has expired sometime in the month of March, 2016 and thereafter the Respondent No.5 was made to continue the work as Secretary, including Respondent No.6 who was the Head Moulvi of the Madarsa, Respondent No.6 has conveyed a meeting on 16.03.2016 of the donar Members of Madarsa and considering that the Respondent No.7 is a donar member, has been elected as Secretary of the Madarsa vide order impugned.
(3.) Learned counsel for the petitioner has argued at length by submitting that the Respondent No.7 is not a donar, rather on the basis of the forged and fabricated documents, he has been treated as a donar, Respondent No.6 based upon the said forged document has selected him as a Secretary of the Madarsa, therefore, the said order is not sustainable in the eye of law.;