- (1.) LEARNED counsel for the petitioner filed this writ petition for the following reliefs: a. Issue a writ, order or direction in the nature of certiorari calling the record of the case and quashing the order dated 21.5.2005 passed by District Basic Education Officer, Kanpur Nagar. b. Issue a writ, order or direction in the nature of mandamus directing the respondents authority including respondent no.3, not to interfere in the working of the petitioners institution and to allow respondent no.4, to work as she is working since year back.
(2.) THE brief facts which give rise to this writ petition are that: Petitioners are Committee of Management, duly elected and running an institution which is Junior Primary Basic School imparting Education 1 to 5 classes. The institution was established earlier but recognition was also given by District Basic Education Officer, Kanpur Nagar in 1997.
(3.) THAT the institution is not getting any aid from the State Government. Therefore, it comes in the category of un -aided minority private institution. It is also part of the Khalsa Girls Inter College. Students passing Class V from primary school, get admission directly in class VI in the Inter College, without any transfer certificate. Both boys and girls colleges are minority institution. The institution is a minority institution (linguistic) and therefore have all rights and privileges as provided under Article 30 of the Constitution of India.;