ICON EDUCATION SOCIETY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner before this Court Icon Education Society has filed this present petition being aggrieved by letter dated 14/11/2019 issued by Admission and Fee Regulatory Committee, State of Madhya Pradesh, order dated 10/01/2020 passed in Appeal No.189/2019 by Appellate Authority, Admission and Fee Regulatory Committee and order dated 06/03/2020 passed in Review/02/2020 by Appellate Authority, Admission and Fee Regulatory Committee.

(2.) The petitioner's contention is that the petitioner Society is a Society registered under the provisions of Madhya Pradesh Society Registrikaran Adhiniyam, 1973 and is running educational Institutions in the name and style of Indore Institute of Law, Indore Nursing College and Idyllic Institute of Management. The petitioner has further stated that a certificate has been granted by Backward Classes and Minority Welfare Department, Government of Madhya Pradesh declaring the petitioner as Minority Educational Institute. The certificate was granted on 27/05/2015.

(3.) It has been further stated that Indore Institute of Law and Indore Nursing College were also declared as Minority Education Institute under Section 2(g) of National Commission for Minorities Educational Institutions, 2004 and the Colleges are entitled for all the privileges and benefits as declared by the National Commission for Minority Educational Institutes and the Government of Madhya Pradesh from time to time.