Prior approval and salary payment do not bar verification of Madrasa appointments under prescribed recruitment rules.

The petitioners were teaching and non-teaching staff appointed in different Madrasahs between the Calcutta High Court’s judgment of 9 December 2015 declaring provisions of the West Bengal Madrasah Service Commission Act, 2008 unconstitutional and the Supreme Court’s stay of that judgment on 14 March 2016.

Their appointments were approved, and they had been receiving salaries.

The Supreme Court subsequently upheld the Act in Sk. Mohd. Rafique v. Managing Committee, Contai Rahamania High Madrasah and stated that certain post-High Court appointments would be deemed valid.

Later proceedings in Snehasis Giri led to a committee examining appointment claims against specified criteria, including compliance with two Government notifications; the Supreme Court considered the committee’s findings in Najma Khatun.

In July 2026, the Director of Madrasah Education issued notices calling the petitioners to produce documents for verification of their appointments against those notifications. The petitioners challenged the notices as an impermissible reopening of settled approvals.

1. Whether the Director of Madrasah Education was justified in calling the petitioners for verification of the approvals of their appointments against the applicable Government notifications

2. Whether the verification notices were amenable