THE SECRETARY, STATE OF TAMIL NADU Vs. THE SECRETARY, RAJIV GANDHI COLLEGE OF ARTS AND SCIENCE AND ANOTHER

JUDGEMENT

(1.) The challenge in these intra Court Appeals is to the common judgment of the learned Single Judge made in WP No. 18063 of 2016 and 18484 of 2016 dated 20.07.2016, in and by which, the learned Single Judge while quashing the rejection of the application seeking Minority Status to the Rajiv Gandhi College of Arts and Science to be started by the Gulf Returnees Educational Society had directed the appellants to consider the application on merits in WP No. 18063 of 2016 and directing the 2nd respondent viz. The University of Madras, to consider the application of the Society for affiliation of the College, on the basis of the decision arrived at by the Government pursuant to the directions issued in WP No. 18063 of 2016 in WP No. 18484 of 2016.

(2.) The facts that led to the filing of the Writ Petition are as follows:

(3.) The 1st respondent Society called the Gulf Returnees Educational Society, a society registered under the Tamil Nadu Societies Registration Act, has been running an Engineering College as in the name and style of Rajiv Gandhi Engineering College. It is not in dispute that the said College has been recognised as a minority institution by the Government of Tamil Nadu by G.O.Ms.No. 207, Higher Education (J1) Department, dated 11.06.2002. Though the minority status was conferred on the said College for a period of one year from 11.06.2002 later it was extended up to 28.08.2009. This Court declared that the said Rajiv Gandhi Engineering College run by the Gulf Returnees Educational Society will be recognised as a minority institution permanently, by its order dated 13.04.2015 made in WP No. 14454 of 2014.