KUSUM LATA BAJPAI Vs. SECRETARY EDUCATION DEPARTMENT

JUDGEMENT

(1.) Heard Sri Shrawan Dwivedi, learned Counsel for the petitioners, and Sri Sandeep Mukherjee, learned Standing Counsel for the State-respondents.

(2.) In this petition prayer has been made for quashing the Order dated 26.8.1996 (Annexure-4 to the writ petition) passed by the Secretary, Minority Welfare Department declaring Smt. Anwari Begum Higher Secondary School, Chhibramau, District Kannauj as a minority institution.

(3.) According to the petitioners, they are working as Assistant Teachers in Smt. Anwari Begum Higher Secondary School, Chhibramau, District Kannauj (hereinafter in short called as 'School') and have challenged the aforesaid Order declaring the said School as a minority institution on the ground that there has been no aim or object prescribed in the memorandum of the society while establishing the School, as the said School was established only in the interest and welfare of minority community and for imparting education to the students belonging to minority community and without making any inquiry and fulfilling necessary formalities declaring the said School as a minority institution is illegal and without any jurisdiction.