REGENT COMPUTRONICS PVT. LTD.

Shyamal Ku Saha Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

GOVERNING BODY OF STEWART SCIENCE COLLEGE AND ANOTHER VRS. - STATE OF ORISSA AND OTHER [REFERRED TO]
PRESIDENT OF INDIA VS. KERALA EDUCATION BILL 1957 [REFERRED TO]
S AZEEZ BASHA MOHAMMAD YASEEN NURI ZULFIQUARULLA DR M TAJUDDIN QURASHI MOHD IDRIS VS. UNION OF INDIA [REFERRED TO]
RIGHT REV BISHOP S K PATRO VS. STATE OF BIHAR [REFERRED TO]
RIGHT REV BISHOP S K PATRO VS. STATE OF BIHAR [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]
MUNICIPAL CORPORATION FOR CITY OF PUNE VS. BHARAT FORGE COMPANY LIMITED [REFERRED TO]
MANAGER ST THOMAS UP SCHOOL KERALA VS. COMMISSIONER AND SECY TO GENERAL EDUCATION DEPTT [REFERRED TO]
T.M.A. PAI FOUNDATION VRS. - STATE OF KARNATAKA [REFERRED TO]
SOUTH EASTERN COALFIELDS LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
P A INAMDAR VS. SATE OF MAHARASHTRA [REFERRED TO]
SECRETARY MALANKARA SYRIAN CATHOLIC COLLEGE VS. T JOSE [REFERRED TO]
SECRETARY MALANKARA SYRIAN CATHOLIC COLLEGE VS. T JOSE [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. GULSHAN LAL [REFERRED TO]

JUDGEMENT

(1.) ADJUDICATION of all these four writ applications depends upon the answer to the common question as to whether Stewart Science College, Cuttack (for short 'the College') is a Minority Educational Institution so as to be entitled to protection under Article 30 of the Constitution of India and Section 2 of the Orissa Education Act, 1969 (for short 'the Act').

(2.) ARTICLE 30 of the Constitution of India reads:

(3.) SECTION 2 of the Act reads:

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SHYAMAL KU SAHA Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

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