Kuldip Singh, J. - (1.) These bunch-appeals are by the Teachers Training Institutes in the State of Tamil Nadu. They claim to be the minority educational institutions in terms of Art. 30(1) of the Constitution of India. The State Government has declined to recognise these institutes on the ground that they have failed to satisfy the conditions for grant of recognition as provided under the Tamil Nadu Minority Schools (Recognition and Payment of Grants) Rules, 1977 as amended by the Government Order No. 536 dated May 17, 1989 and Government Order No.661 dated June 12, 1991. (Recognition Rules)
(2.) The appellants challenged, before the Madras High Court by way of writ petitions under Art. 226 of the Constitution, the validity of the Recognition Rules, inter alia, on the grounds that the said Rules are violative of Arts. 30(1) and 14 of the Constitution of India. A Division Bench of the High Court consisting of M. Srinivasan and Thangamani, JJ. dismissed the writ petitions. M. Srinivasan J., who spoke for the Bench, has given a scholarly judgment. The case-law on the subject has been dealt with in detail and the conclusions culled out succinctly. The High Court judgment has been of utmost assistance to us. These appeals via special leave are by the Teachers Training Institutes against the judgment of the Division Bench of the High Court.
(3.) We announced our conclusions in these matters dismissing the appeals and special leave petitions on May 25, 1993. Now we proceed to give our reasoned judgment.;