- (1.) Heard Mr. Prashant Chandra, learned Senior Advocate assisted by Mr. Vivek Raj Singh, learned counsel for review petitioner as well as Mr. Mohd. Mansoor, learned Chief Standing Counsel and perused the record.
(2.) By means of the present review petition, the petitioner has sought review of the judgment and order dated 27.2.2013 passed in Writ Petition No. 104 (MS) of 2013.
(3.) It is submitted by learned counsel for petitioner that there is error apparent on the face of record by not considering in its true perspective the law laid down by Hon'ble the Apex Court in the case of N. Ammad Vs. Manager, Emjay High School and Others, 1998 6 SCC 674 and an error apparent has occurred in the judgment and order dated 27.2.2013 by not considering the effect of Article 30 of the Constitution of India and consequently rendering the very concept of minority as recognized and more specifically contained in the statements and objects of the National Commission for Minority Educational Institutions Act, 2004 (for short 'the Act of 2004) and, as such, rendering redundant the provisions of the Central enactment and consequently depriving the petitioner-institution of the constitutional rights enshrined under the Constitution of India.;