ALLAMA IQBAL COLLEGE TEACHER Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed on behalf of the petitioners for quashing an order of the state Government declaring Allama Iqbal College, Biharsharif (hereinafter referred to as 'the College') as a minority institution within the meaning of Articles 29 and 30 of the Constitution.

(2.) The petitioners, who are the members of teaching and non -teaching staff of the College, have asserted that the College aroresaid had been established as an institution to impart education to all section of people having no connection with preservation of any culture or language of any group of persons who can be described as members of minority community within the meaning of Articles 29 and 30 of the Constitution.

(3.) It appears that Shri Shah Javedy (Respondent No. 7) claiming to be the Secretary of the said College filed a writ application (C.W.J.C. No. 5885 of 1984) before this Court for a direction to the State to declare the aforesaid College as a minority institution, on basis of the recommendation dated 30.8.1984 made by the Vice -Chancellor of the Magadh University (hereinafter referred to as 'the University'). A Bench of this Court on 7.2.85 passed an order directing the State Government to take a decision in respect of the nature of the institution within two months.