SECRETARY Vs. DAYAL SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Ravindra Manch Society and the Rajasthan Lalit Kala Academy are Societies registered under the Societies Registration Act. They are wholly under the control, finance as well as administrative, of the Government of Rajasthan and for the purposes of the present appeals we treat the two Societies to be a State within the meaning of Article 12 of the Constitution of India.

(3.) In some of the writ petitions filed the respondents referred to the Rajasthan Lalit Kala Academy as the State Academy of Arts. Learned counsel for the parties concede that there is no Society by the name of State Academy of Arts.