RAMJAS FOUNDATION Vs. UNION OF INDIA

JUDGEMENT

(1.) There are a good number of schools and colleges in Delhi. Some of these are managed and run by the Ramjas Foundation. The Foundation has brought this suit for a declaratory decree against the Union of India, the Principal defendant to the suit.

(2.) Ramjas Foundation is an educational charitable institution. At present it runs 15 schools and one post-graduate college in Delhi. Thousands of students are studying in these institutions. They all bear the name of Ramjas. The founder of these institution was one Rai Sahib Kedar Nath.

(3.) Rai Kedar Nath retired as a District Judge in 1911 from the Punjab Judicial Service. He was childless. To perpetuate the memory of his father Lala Ramjas Mal, he thought of starting educational institutions. He made a modest beginning. He started a school in Kucha Ghasi Ram, Chandni Chowk, Delhi in 1912. Thereafter he acquired large tracts of land by purchase. By three sale deeds dated August 25, 1915, December 21, 1915 and December 22, 1915 Rai Kedar Nath purchased nearly 1800 bighas of land in villages Chowkri Mubarkabad and Sadhora Khurd. He also collected money by way of donation from other philanthropists.