BHARTIYA LOK KALA MANDAL Vs. JAI PRAKASH VYAS

JUDGEMENT

(1.) Since we are remanding the matters to the learned Single Judge after setting aside the impugned order dated 07.10.2014 and restoring the writ petitions which were filed by the appellant for adjudication afresh, we record the reasons for remand.

(2.) The principle issue before the learned Single Judge was to the jurisdiction of the Appellate Tribunal constituted under the Rajasthan Non Government Educational Institutions Act 1989 to decide the lis which was raised by the respondents in the appeals filed before the Tribunal.

(3.) Section 2 (p) of the Act defines Non-Government Educational Institutions and includes as institution for the cultural development of the people in the State, apart from educational institutions. Section 2 (q) defines a recognized institution.