RABIAMMAL AHAMED MAIDEEN COLLEGE FOR WOMEN, (ADMINISTERED BY RABIAMMAL AHAMED MAIDEEN EDUCATIONAL TRUST) Vs. THE GOVERNMENT OF TAMIL NADU AND OTHERS

JUDGEMENT

(1.) The petitioner has come forward with the present writ petition to issue Writ of Mandamus, directing the 1st and 2nd respondents to confer upon the petitioner, Rabiammal Ahamed Maideen College for Women, Tiruvarur, established and administered by the Rabiammal Ahamed Maideen Educational Trust, the Minority Status by granting the Minority Status Certificate, within a time frame.

(2.) The case of the petitioner is that the Trust has been formed for the purpose of imparting education to women in general and Muslim women in particular.

(3.) According to the petitioner, the documents produced for registration have been returned on the ground that the following words are not mentioned in the Trust deed.