MADAN KUMAR BANSAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri B.N. Rai, learned counsel for the petitioner, Sri J.P. Singh, learned counsel for the contesting respondent no. 6 and learned Standing Counsel for the State-respondents.

(2.) Petitioner, before this Court, is the life member of the the institution established in the name and style of "Ram Ratan Intermediate College, Billari, District Moradabad".

(3.) Petitioner seeks quashing of the notification dated 4th May, 2009 issued by the Secretary, National Commission for Minority Educational Institution, New Delhi as well as the letter dated 5th May, 2009 issued by the same authority and the consequential order dated 16th March, 2011 issued by the District Inspector of Schools, Moradabad. Under the aforesaid documents, the petitioner's institution has been declared to be a minority institution covered by Article 30 of the Constitution of India. The District Inspector of Schools has further directed that since the status certificate has been issued by the National Commission for Minority Educational Institution, which is a statutory body, the same has to be honoured. The institution must therefore, act accordingly.