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Jharkhand High Court
Md. Safik vs The State Of Jharkhand Through Its ... on 9 March, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P. (C) No.623 of 2023
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1. Md. Safik, aged about 55 years, son of Manwar Ali, resident of Village
Gangadda, P.O. Radipur Panchayat-Bankura, P.S. Maheshpur Raj,
District Pakur.
2. Arsad Ali, aged about 46 years, son of Mahammad Madeshwar Hossain,
resident of Village Gangadda, P.O. Radipur, P.S. Maheshpur, District
Pakur.
3. Md. Ali Ashgar, aged about 73 years, son of Md. Kurban Ali, resident of
Village Gangadda, P.O. Radipur, P.S. Maheshpur, District Pakur.
4. Ali Ahmad, aged about 45 years, son of Manuvar Ali, resident of
Gangadda, P.O. Radipur, P.S. Maheshpur, District Pakur.
5. Motibul Shekh @ Motibul Mandal, aged about 41 years, son of Masihar
Mandal, resident of Radipur, P.O. Radipur, P.S. Maheshpur, District
Pakur.
6. Asgar Ali, aged about 73 years, son of Fakir Mohammad, resident of
Gangadda, P.O. Radipur, P.S. Maheshpur, District Pakur.
.... .... Petitioner(s)
Versus
1. The State of Jharkhand through its Secretary, Department of School
Education & Literacy, having office at M.D.I. Building, Dhurwa, P.O.
Dhurwa, P.S Jagarnathpur, District Ranchi.
2. Regional Joint Director of Education, Santhal Pargana Division, Dumka,
P.O. Dumka, P.S. Dumka, District Dumka.
3. Deputy Commissioner, Pakur, P.O. Pakur, P.S. Pakur, District Pakur.
4. Director, Secondary Education, Department of School Education &
Literacy, having office at M.D.I. Building, Dhurwa, P.O. Dhurwa, P.S
Jagarnathpur, District Ranchi.
5. District Education Officer, Pakur, P.O. Pakur, P.S. Pakur, District Pakur.
6. Jharkhand Academic Council, having office at Gyandeep Campus, JAC
Road, Namkum, Bargawan, P.O. Namkum, P.S. Namkum, District
Ranchi.
7. Sub-Divisional Officer, Pakur, P.O. Pakur, P.S. Pakur, District Pakur.
8. Sahjahan Mandal, son of Manik Mandal, Shiksha Vid cum President,
Madarsa Nurul Banat, Gangadda, resident of Village Gangadda, P.O.
Radipur, P.S. Maheshpur, District Pakur.
9. Ali Raza, son of Late Ghulam Mustafa, Secretary, Madarsa Nurul Banat,
Gangadda, resident of Village Gangadda, P.O. Radipur, P.S. Maheshpur,
District Pakur.
10. Md. Misbahuddin, son of Md. Abu Bakar, Head Moulvi, Madarsa Nurul
Banat, Gangadda, resident of Village Gangadda, P.O. Radipur, P.S.
Maheshpur, District - Pakur. .... .... Respondent(s)
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner(s) : Mr. Navin Kr. Singh, Adv.
For the Respondent(s) : Mrs. Richa Sanchita, Adv.
Ms. Risheeta Singh, Adv.
Mr. Ashim Kr. Sahani, Adv.
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th
06/Dated: 09 March, 2026
1. The present writ petition has been filed for following reliefs:-
"(i) For a direction commanding upon the respondent-State to
dissolve the committee of the Madarsa Nurul Banat, Gangadda,
as the same has been constituted in gross violation of the rule
and regulations guided for the constitution of the Committee;
AND
(ii) For a direction commanding upon the respondent no.6 to
stop the approval given by the Managing Committee as gross
illegalities have been conducted by the Managing Committee in
the examination to give appointment on the post of Moulvi and
Alim to their near and dear ones;
AND
(iii) For conducting an independent enquiry by the respondent
no.6 and thereafter cancel the examination for appointment on
the post of Moulvi and Alim, inspite of all the illegalities
brought to the knowledge of respondent no.6 and other
respondents, then also no heed has been taken by them for the
reasons best known;
AND
(iv) For a direction commanding upon the respondent no.6 to
bring the report, as what action has been taken by them pursuant
to the representation of the donor, mukhiya and the villagers;
AND
(v) To call for the entire record on the basis of which the present
Committee has been constituted in Madarsa Nurul Banat,
Gangadda;
AND
(vi) For a direction commanding upon the respondents to bring
the rule that a person who belongs to West Bengal and of other
State cannot become a donor in the State of Jharkhand;
AND
(vii) During the pendency of the writ petition, the
recommendation letter sent by the Managing Committee for
appointment on the post of Moulvi and Alim may not be
approved by respondent no.6 and may kindly be ordered to be
stayed;"
2. In spite of valid service of notice, Respondent Nos. 8 and 9 have
chosen not to appear before this Court; accordingly, they are restrained from
discharging their functions as Shiksha Vid-cum-President and Secretary of
Madarsa Nurul Banat, Gangadda, District-Pakur.
3. Jharkhand Academic Council is directed to make an enquiry regarding
the above quoted issues and submit a report to this Court within four weeks.
4. As prayed for, put up this case on 21.04.2026.
5. In the meantime, private respondent No.10 is at liberty to file counter
affidavit.
(Rajesh Kumar, J.)
Dated: 09th March, 2026
Amar/-
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