- (1.) Since a doubt has arisen during the course of our arguments as to whether this Bench would feel itself bound by the ratio propounded in-In Re. Kerala Education Bill, 1957 ( 1959 SCR 955 ) and The Ahmedabad St. Xavier s College Society V. State of Gujar-at, 1975 1 SCR 173 it is clarified that this sized Bench would not feel itself inhibited by the views expressed in those cases, since the present endeavour is to discern the true scope and interpretation of Article 30 ( 1 ) of the Constitution, which being the dominant question would require examination in its pristine purity . The factum is recorded .;