ANNAI VELANKANNI COLLEGE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The challenge in the writ petition is to the show cause notice issued by the Directorate of Collegiate Education requiring the petitioner to show cause as to why the permission granted to run Annai Velankanni College should not be cancelled.

(2.) The background facts which lead to the filing of the writ petition are as follows:

(3.) The new Society viz., Annai Velankanni Administrative Society applied to the Government for grant of minority status on 9/10/2001. Since the said application was not disposed of a writ petition was filed in this Court in W.P.No.6564 of 2002 which came to be allowed on 28/2/2002 with a direction to the Government to consider the claim of the petitioner and pass orders. Subsequent there to, the Government passed G.O.(1D) No.47 dtd. 4/3/2004 rejecting the request of the Society, on the ground that the applicant Society viz., Annai Velankanni Administrative Society had not established the college and therefore, even though all of its members belonged to a religious minority, the college cannot be conferred the status of minority Institution. This order was challenged in W.P.No.13153 of 2004 by the College.