- (1.) Heard Mr S.G. Husnain, Mr G.M. Kamil and Mr Manish Kumar learned counsel for the petitioners and Mr Mansoor Ahmad, learned Chief Standing Counsel.
(2.) The petitioner being the minority institutions claim privilege from the application of clause 13 of the Government Order dated 22.7.2013. Therefore, the petitioner has challenged the said clause being unconstitutional and ultra vires to Article 19 (1) (g) and Article 30 (1) of the Constitution of India.
(3.) The Government Order dated 22.7. 2013 provides the procedure of admission in B.T.C. training course. Clause 13 of the Government order relates to the minority institution and speaks that for the B.T.C. Training in the minority institution against 50 % seats the selection shall be made by the Principal District Institute of Education & Training Institute of the district concerned and against remaining 50 % seats the selection shall be made by the concerned institution in accordance with the procedure provided in this Government Order.;