GUJRATI SAMAJ, INDORE Vs. DEVI AHILYA VISHWAVIDALAYA, INDORE

JUDGEMENT

(1.) 1988 MPLJ 151 -Islamia Karimia Society Indore v. Devi Ahilya Vishwavidyalaya, Indore;. According to Shri Bagadia the facts as presented and projected in this petition are the same as were considered in the aforesaid judgment, as such the same view should be permitted to prevail as regards the colleges of the petitioner also. As against the aforesaid submissions, Shri B.L. Pavecha learned counsel for the respondent submits that the colleges run and administered by the petitioner cannot be said to be Educational Institution bearing the character of minority and as such Art. 30 (1) is not helpful to the petitioner. Elaborating further, Shri Pavecha submits that once Art. 30 (1) is held to be inapplicable, the petitioner is bound by the aforesaid paragraph of the College Code.