Iftekhar Alam vs State Of Bihar Through And Ors

Heard learned counsel for the parties.

It appears on perusal of the pleadings in the writ application that there is dispute over management of Madarsa Imdadia (Madarsa No. 501). The petitioner is seeking direction restraining the newly approved Managing Committee of the said Madarsa led by respondent No. 8 from holding its meeting. It transpires that there is an order issued on 08.07.2017 under the signature of Bihar State Madarsa Education Board, whereby the Managing Committee headed by respondent No. 8 has been approved by the Board. The said decision is also sought to be challenged in the present writ application, by seeking amendment, through I.A. No. 01 of 2019.

It is the case of the petitioner that he is duly elected Chairman of the newly Management Committee of the said Madarsa, after no confidence motion was successfully introduced and he was elected.

Be that as it may, it is an admitted position that the petitioner has statutory remedy of appeal under Section 28 of

Considering the above, this writ application is disposed of with a liberty to the petitioner to question the correctness of the said decision of the Board dated 8.7.2017.

It has been stated in the writ application that the petitioner did not have any knowledge about the order passed by the Board dated 8.7.2019. It is accordingly, observed that if any question of limitation arises before the Appellate Authority, the Appellate Authority shall consider the said aspect and the fact that the petitioner was pursuing his case before this Court by filing the present writ application, for the purpose of considering petitioner's application for condonation of delay.

The I.A. No. 01 of 2019 stands disposed of.