REGENT COMPUTRONICS PVT. LTD.

SHIVA NAND PANDEY Appellant

V/S

BHAGWAN DAS HARLALKA Respondents

Referred Judgements :-

WEST BENGAL BOARD OF PRIMARY EDUCATION V. STATE OF WEST BENGAL [REFERRED TO]
BIJOY BAHADUR SINGH V. D. GHOSH [REFERRED TO]
PRESIDENT OF INDIA VS. KERALA EDUCATION BILL 1957 [REFERRED TO]
REV SIDHRAJBHAI SABBAJ VS. STATE OF GUJARAT [REFERRED TO]
S AZEEZ BASHA MOHAMMAD YASEEN NURI ZULFIQUARULLA DR M TAJUDDIN QURASHI MOHD IDRIS VS. UNION OF INDIA [REFERRED TO]
REV FATHER W PROOST VS. STATE OF BIHAR [REFERRED TO]
RIGHT REV BISHOP S K PATRO VS. STATE OF BIHAR [REFERRED TO]
STATE OF KERALA VS. VERY REV MOTHER PROVINCIAL [REFERRED TO]
D A V COLLEGE BHATINDA VS. STATE OF PUNJAB [REFERRED TO]
AHMEDABAD ST XAVIERS COLLEGE SOCIETY VS. STATE OF GUJARAT [REFERRED TO]
S P MITTAL SHRI RAGHUBIR AUROBINDO SOCIETY AUROBINDO SOCIETY VS. UNION OF INDIA [REFERRED TO]
A P CHRISTIANS MEDICAL EDUCATIONAL SOCIETY ALICE MANORANJANI M VS. GOVERNMENT OF ANDHRA PRADESH:GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ST STEPHENS COLLEGE VS. UNIVERSITY OF DELHI [REFERRED TO]
N AMMAD VS. MANAGER EMJAY HIGH SCHOOL [REFERRED TO]
KRISHNA RANGNATH MUDHOLKAR VS. GUJARAT UNIVERSITY [REFERRED TO]
CHIKKALA SAMUEL VS. DISTRICT EDUCATIONAL OFFICER HYDERABAD [REFERRED TO]
ANDHRA KESARI EDUCATIONAL SOCIETY AND VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ALDO MARIA PATRONI VS. E C KESAVAN [REFERRED TO]
MANAGING COMMITTEE BAPTIST CHURCH M E SCHOOL VS. STATE [REFERRED TO]
K O VARKEY VS. STATE OF KERALA [REFERRED TO]
V REV MOTHER PROVINCIAL CONGREGATION OF MOTHER OF CARMEL VS. STATE OF KERALA [REFERRED TO]
ASSOCN OF TEACHERS IN A I SCHOOL VS. ASSOCN OF AIDS OF A I SCHOOL [REFERRED TO]
N PARAMESWARA KURUP VS. STATE [REFERRED TO]
HYDERABAD SIND NATIONAL COLLEGE BOARD VS. UNIVERSITY OF BOMBAY [REFERRED TO]
DIPENDRA NATH SARKAR VS. STATE OF BIHAR [REFERRED TO]
M MUSHTAQUE ALI KHAN VS. MAGADH UNIVERSITY [REFERRED TO]
BHAGWANDAS HARALALKA VS. STATE OF WEST BENGAL & ORS. [REFERRED TO]

JUDGEMENT

(1.) These appeals raise a question as to whether only because a school has been established allegedly by some Hindi speaking people, they as of right, can claim minority status with a view to get protection under Art. 29 and/or Art. 30 of the Constitution of India.

(2.) F.M.A. No. 742 of 1987 arises out of a judgment and order dated 4-7-1985 passed in Civil Rule No. 15274 (W) of 1984 whereby and whereunder the writ petition filed by the 1st respondent herein was allowed.

(3.) M.A.T. Nos. 4040 of 1998 and 4099 of 1998 have been filed by the teacher in-charge and the members of the Managing Committee of the school in question known as Anglo Hindi High School against an interim order dated 25th November, 1998 passed by a learned single Judge of this Court whereby and whereunder an order of injunction in terms of prayer (f) and (g) the writ application was granted, inter alia, on the ground that this Court in a decision dated 4th July, 1985 (Bhagwandas Haralalka v. State of West Bengal, reported in (1986) 1 Cal LJ 293 declared the school to be a minority institution and, thus, is entitled to appoint its own Head Master in view of the decision of the Apex Court in N. Ammad v. Manager, Emjay High School, reported in (1998) 6 SCC 674 : (AIR 1999 SC 50).

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SHIVA NAND PANDEY Vs. BHAGWAN DAS HARLALKA

Referred Judgements :-

JUDGEMENT

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