N.S. BALASUBRAMANIAM Vs. STATE OF TAMIL NADU REPRESENTED BY THE SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT AND ANR.

JUDGEMENT

(1.) The facts leading to the writ petition are as follows:

(2.) The grounds stated in the affidavit may briefly be set out as follows:

(3.) Sec. 24(3) of the Act which exempts a minority College from being governed by the provisions of Sec. 18(2) of the Act also contravenes Article 14 of the Constitution. Sec. 18(2) is a provision which lays down the standard of conduct to be observed by teaching and non -teaching staff of private colleges on the one side and the other institutions on the other so far as the standard of conduct to be observed by them. Article 30 would not in any manner be violated by definition of the standard of conduct to be observed by teaching and non -teaching staff of the minority colleges. Even if it is to be done by the College Committee contemplated to be established under Sec. 11, it is only the Principal and the two senior -most Professors have to been the Committee.