ISHAN EDUCATION RESEARCH SOCIETY AND ORS. Vs. NATIONAL COMMISSION FOR MINORITY EDUCATIONAL INSTITUTIONS AND ORS.

JUDGEMENT

(1.) W. P. (C) No.4901/2013 was filed seeking a declaration that the institutions managed by the petitioner Ishan Education Research Society to be Minority Educational Institutions within the meaning of Section 2(g) of the National Commission for Minority Educational Institutions Act, 2004 (NCMEI Act). It was the plea of the petitioner therein:

(2.) The petitioner Society at about the same time also filed W.P.(C) No.1250/2014, additionally pleading, :-

(3.) Before notice of either of the aforesaid two petitions could be issued, W.P.(C) No.1992/2014 was also filed inter alia with the same pleadings as in the other two petitions and seeking a declaration of the institutions managed by the petitioner Society to be minority educational institutions and a direction to the NCMEI to declare the two institutions administered and managed by the petitioner Society, as minority educational institutions.