SHANTI EDUCATIONAL SOCIETY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the Circular dtd. 1/08/2018 as well as the letter dtd. 7/08/2018, passed by the respondent no.2.

(2.) The petitioner is a Society registered under the provisions of Madhya Pradesh Registrikaran Adhiniyam, 1973. The petitioner/Society is running a minority educational institute as defined under Sec. 2(g) of the National Commission for Minority Educational Institutions Act, 2004 (hereinafter referred to as "Act of 2004") under the name of "Ekayanaa School" at Kanadiya Road Junction, Indore. The school is presently affiliated with CBSE and provides educational services to the children from class Nursery to IXth.

(3.) The petitioner submitted an application on 29/09/2016 for obtaining the "No Objection Certificate" to establish Minority Educational Institution with the office of the Commissioner, backward Classes and Minority Welfare, Satpura Bhawan, Bhopal in accordance with Sec. 10 of the Act, 2004 which was duly acknowledged on 29/09/2016. Another application was also filed on 29/09/2016 for grant of minority status to the school Ekayanna run by the petitioner with the same authority.