MSC SCHOOLS PATHANAMTHITTA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is an approved Corporate Educational Agency under the Kerala Education Act, 1958 and the rules framed thereunder. The petitioner has 21 aided schools in the State as per Ext.P1 order. The Government of Kerala has granted minority status to the schools and declared all the schools as minority educational institutions as enshrined under Article 30(1) of the Constitution of India.

(2.) The petitioner has contended that one of the Schools, namely Sacred Heart High School Mylapra was upgraded as a Higher Secondary School in the year, 2014. The respondents have demanded a separate minority status for the said school to function as a Higher Secondary School.

(3.) It is the case of the petitioner that, the 3rd respondent is not accepting Ext.P1 certificate granted in favour of the High School, for the purpose of granting the benefit of minority educational institution to the Higher Secondary School, and the right to permit admissions to the 20% community quota.