SECRETARY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is aggrieved against the order of the second respondent dated 02.05.2016 refusing Minority Status to the petitioner's College. Further direction is sought for to recognise the petitioner with such status forthwith.

(2.) The case of the petitioner in short is as follows.

(3.) A counter affidavit is filed by the second respondent wherein it is stated as follows: