Madrasa Gharib Nawaz v. The State of Bihar & Ors

IN THE HIGH COURT OF JUDICATURE AT PATNA

Civil Writ Jurisdiction Case No.2020 of 2015

===========================================================

Madrasa Gharib Nawaz Sheikhpura, Nesta, Katihar through its Secretary Md.

Faiyaz Alam Ashrafi, Son of Late Haji Serajuddin, resident of Nishta Tola,

Daulatpur, P.O. Sadapur, P.S. Kadwa, District Katihar

.... .... Petitioner/s

Versus

1. The State of Bihar through the Principal Secretary, Education Department,

Government of Bihar, Patna

2. The Chairman, Bihar State Madarsa Education Board, Patna

3. The Secretary, Bihar State Madarsa Education Board, Patna

4. The President, New Managing Committee, Madarsa Gharib Nawaz,

Sheikhpura, P.S. Kadwa, District Katihar

5. The Secretary, New Managing Committee, Madarsa Gharib Nawaz,

Sheikhpura, P.S. Kadwa, District Katihar

.... .... Respondent/s

===========================================================

Appearance :

For the Petitioner/s : Mr. S. M. Ehtesham

For the Respondent/s : Mr. GP13- Nasim Yahya

Mr Rasid Alam

===========================================================

CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI ORAL JUDGMENT

Date: 03-02-2015

Since there is forum of statutory appeal provided against

the order of the Madarsa Board, let the petitioner exhaust that forum

first.

Writ stands disposed of.

sk

(Ajay Kumar Tripathi, J)

U