- (1.) This special appeal arises out of the judgment of learned Single Judge dated 23.03.2007, whereby the writ petition of the petitioner has been dismissed. The learned Single Judge has decided a batch of petitions by a common judgment and the petitioners' claim has been rejected.
(2.) The basic facts, which are relevant to decide the issue in question, are as follows;
(3.) Fazal-ur-Rahman Islamia Inter College, Bareilly (for short, the "Institution") is a minority institution. It receives the aid out of the State fund. The affairs of the Institution are managed by a committee of management. The provisions of U.P. Intermediate Education Act, 1921 (for short, the "Act, 1921") and the Regulations of the said Act regulate the affairs of the Institution.;