MANAGING TRUSTEE CUM CHAIRMAN RUBEN EDUCATIONAL AND CHARITABLE TRUST Vs. THE STATE OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) With the consent of both parties, the main writ petition itself is taken up for final disposal, as the matter is squarely covered by a decision of this Court in The Secretary, Immaculate College for Women v/s. The State of Tamil Nadu, reported in : 2015(1) CWC 557.

(2.) The petitioner made an application to the Government to grant them minority status for the purpose of establishing Arts and Science College. The said application was rejected by the Government in the impugned Letter No. 16031/E1/2014 -2 dated 10.04.2015. The rejection is based on two grounds. The first ground is that the issue as to the grant of minority status would be considered only after the petitioner establishes a college and also after obtaining affiliation from the fourth respondent University. The second ground is that the petitioner has not submitted the Community Certificate of all the Trust members.

(3.) The petitioner has questioned the aforesaid letter refusing to grant minority status to the petitioner. On 22.04.2015, in M.P.(MD) No. 1 of 2015 in this writ petition, passed an interim order and the said order reads as follows: