(1.) This petition, field on behalf of two aided schools, the C. N. I. Training School for Men and Women, Kottayam, and the B. I. Training School for Women, Pallom, Kottayam, is for the issue of an appropriate writ or direction restraining the respondent from enforcing R.6,7 and 8 of Chap.25 of the Kerala Education Rules as against these schools. Both the schools are owned by the Diocese of Madhya Kerala, and the petitioner represents the same. The Madhya Kerala Diocese is part of the Church of South India. The Church represents a denomination among Christians, and on the basis of the averment in the affidavit in support of the petition, I think that the denomination is a 'minority' within the meaning of Art.30.
(2.) In A. M. Patroni v. E. G. Kesavan AIR 1965 Ker. 75 , at 76 this court said:
(3.) The Doicese has been establishing and administering educational institutions of their own choice and the schools in question are two such institutions.
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