ZULFIQAR AHMED KHAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has challenged in this writ petition the order at Annexure-e dated 27-6-2008 passed by the Government of Karnataka removing the petitioner from the Chairmanship of the Karnataka State Haj Committee from office with immediate effect under sub-clause (ii) of sub-section (1) of Section 25 of the Haj Committee Act, 2002.

(2.) THE case in brief is as under :

(3.) THE petitioner has also filed a rejoinder reiterating the allegations made in the writ petition and also denying the allegations made against him in the statement of objections.