- (1.) JANARDAN Sahai, J. The petitioner Christian Inter college is recognised under the provisions of the U. P. Intermediate Education Act. The petitioner's case set out in para 7 of the writ petition is that it has been granted recognition by the Board of High School and Intermediate Education as an institution for boys and girls both. A copy of the letter of recognition dated 2-8-55 has been filed by the petitioner as Annexure 1 to the writ petition. The petitioner claims that in this college boys and girls have been studying since the very beginning and have been appearing in the Board examinations without any objection of the departmental authorities or of the Board itself. The grievance of the petitioner is that the girl students admitted by it are not being allowed to take the 2005, examinations of the Board and a letter dated 21- 12-04 has been sent by the Board to the District Inspector of Schools to forward the forms of boy students alone.
(2.) THE stand in para 4 of the counter-affidavit filed on behalf of the Board is that the college was not granted recognition for both boys and girls but was granted recognition for Intermediate classes for boys alone. THE copy of the letter dated 2-8-55 granting recognition has been filed as Annexure C. A1. This letter clearly indicates that against the words Balak/balika printed in the letter 'balika' has been scored out. THEre are certain special conditions added in ink in this letter which do not occur in the copy filed by the petitioner. It is stated that the copy of the letter filed by the petitioner is a forged one. In the rejoinder affidavit there is no denial of the fact that the copy of the recognition letter filed with the counter-affidavit is a correct copy but it has been reiterated that the institution was granted recognition for both boys and girls. THE denial is evasive. As such it is to be taken that the principal of the college has not come with clean hands and has filed a forged copy of the letter of recognition. When this aspect was being considered, Counsel for the petitioner submitted that the students should not be made to suffer on account of fault on the part of the Principal or the management and submitted that equities could be balanced by imposing costs. After taking instructions from his client the Counsel offered to pay costs of Rs. 10,000/ -. In this background of the facts, I am of the opinion that the students of the college should not be made to suffer on account of misconduct on the part of the Principal or the management. THErefore the offer of costs which appears to be a fair one is accepted and the case is being examined on merits. The Christian Inter College, Mainpuri is a minority institution which it is said, was established in 1838 by the wife of one James Scot who it is said established the institution seeing the status of the minority community of the area. These averments made in paras 2,3 and 4 of the petition have not been denied in the counter-affidavit. In para 5 of the petition it is stated that there is no other minority institution in the city and hence boys and girl students of the minority community are studying in the institution. In the writ petition as well as in the rejoinder affidavit a large number of documents have been filed which establish that girls have also been studying in this college and have been allowed to appear from the institution in the Board's examinations in previous years and have also been awarded certificates of merit by the educational authorities. These averments have not been specifically denied in the counter- affidavit but what has been stated is that there are several other girls institutions in Mainpuri city such as G. G. I. C. in which girls can study. It has also been stated that the institutions are given recognition by the Board as boys or girls institutions and not as institutions of any religion or caste. In the absence of any specific denial of the averment that the institution is a minority one and as the name of the institution itself suggests it has to be accepted that the institution is a Christian minority institution. The question that arises in this case is whether even if the college has been granted recognition as a boys college, girls can be admitted and permitted to appear in the Board's examinations. The relevant Regulation as it stood then came up for consideration before a Single Judge of this Court in R. N. Tewari v. Committee of Management, Allahabad Intermediate College, Allahabad, (1993)1 UPLBEC 730. This was Regulation 8 (1) of Chapter 7 of the Regulations which was as follows "girls shall not be admitted into boys institution without obtaining prior approval of the Inspector. " This Court was of the view that the Regulation is arbitrary and violative of Article 14 and that segregating educational institutions on basis of sex is a sign of backwardness. The Court relied upon Article 39 (f) of the Constitution which provides that the State shall direct its policy towards securing that children are given opportunities and facilities to develop in a healthy manner and observed that development in a healthy manner is best possible in co-education. It was held that the right to education in Articles 41 and 45 must be construed consistently with Article 39 (f ). The Court also relied upon the view of experts in the subject, Komila Thapa and of Kakkar stating the advantages of co-education. The decision of the Single Judge was relied upon by a Division Bench in Special Appeal No. 255 of 2002. It appears that subsequently the Regulations have been amended. Learned Standing Counsel relied upon Regulation 16 of Chapter VII of the Regulations framed under the U. P. Intermediate Education Act. This Regulation reads as under: The effect of this Regulation is that the college can admit only such students candidates in respect of whom recognition has been sought. Reliance has also been placed upon Regulation 11 (a) of Chapter VII of the Regulations framed under the Act, which reads as under: The effect of this Regulation is that in an institution recognised as a boys institution only boys would be admitted and in an institution recognised as a girls institution only girls would be admitted. There is however an exception made in the Regulation for rural areas where locally there are no girls institutions and in these areas the Regulation provides that girls may be admitted in a boys institution after prior permission of the District Inspector of Schools. But in no case can boys be admitted in a girls institution whether in urban or rural area. The difference between the Regulation that was struck down by this Court in R. N. Tewari's case (supra) and the present Regulation is that in the earlier provision there was a bar on admission of girls in a boy's institution without permission of the Inspector. Girls could however be admitted in a boys institution both in urban and rural areas with the permission of the Inspector. Under the present Regulation girls cannot be admitted in a boys institution in an urban area at all but they can be admitted in a boys institution in a rural area where there is no girls institution. In other words the policy of segregation in education on the basis of sex which was considered arbitrary in Ram Nath Tewari's case has been applied over a wider area than under the earlier Regulation by taking away the Inspector's discretion to grant permission for admission of girl students in boys institutions even in urban areas. The present Regulation in so far as it prohibits the admission of girls in boys institutions runs against the dictum laid down in Ram Nath Tewari's case. It is however not necessary to go into the question whether the present Regulation is arbitrary in its application to all institutions recognised as boys schools for we are here concerned with a minority institution which stands on a privileged footing. Before considering this question however a decision cited by the learned Standing Counsel may be noted. Learned Standing Counsel relied upon the decision of a Single Judge in Committee of Management, Anglo Vaidik Balika Inter College, Auraiya v. Board of High School and Intermediate Examination, U. P. , 2002 (4) Education and Service Cases 254. In that case the question which was under consideration was whether the restriction on the right of admitting boys in a girls institution could be imposed. In holding that such a restriction was valid the Court relied upon the scheme of the Act and the Regulations which provide for a separate machinery of administration for girls institutions on the one hand and for boys institutions on the other hand. The decision in that case is not applicable to the present case as we are dealing with a case of a boys institution and not with a girls institution which was under consideration in the case of Anglo Balika Inter College. The decision in R. N. Tewari (supra) is closer to the issue involved although some of the observations made in the case of Anglo Balika Liter College case may also be relevant.
(3.) THAT the State can make special provisions for women in view of Article 15 (3) and Article 29 (2) of the Constitution cannot be denied. In fact relying upon these provisions and some of the decisions interpreting them it was held in the Anglo Vaidic Balika case that separate educational institutions for women could be made. The learned Judge relied upon the observations of the Madras High Court in the University of Madras v. Shantha Bai, a portion of which is extracted below: "the combined effect of both Articles 15 (3) and 29 (2) is that while men students have no right of admission to women's college, the right of women to admission in other colleges is a matter within the regulation of the authorities of these colleges. In "angali v. State of West Bengal, AIR 1952 Cal. 822 (N ). Bose, J. was of the view that Article 29 (2) would be controlled by Article 15 (1 ). But on appeal, the learned Judges left the point open. We are of opinion that Article 29 (2) is a special Article and is the controlling provision when the question relates to the admission to colleges. " In view of the ratio laid down in the Anglo Vaidic Balika Case the validity of the condition contained in the impugned Regulation that only girls students can be admitted in a girls institution cannot be questioned in so far as non-minority institutions are concerned. The bench in that case however was not considering the rights of a minority institution. The question relating to the validity of the Regulation in its application to an institution run by a minority may now be considered. Article 30 of the Constitution of India provides: "right of minorities to establish and administer educational institutions.- (1) All minorities whether based on religion or language, shall have the right to establish and administer educational institutions of their choice. (1-A) In making any law providing for the compulsory acquisition of any property of an educational institution established and administered by a minority, referred to in clause (1) the State shall ensure that the amount fixed by or determined under such law for the acquisition of such property is such as would not restrict or abrogate the right guaranteed under that clause. (2) The State shall not, in granting aid to educational institutions, discriminate against any educational institution on the ground that it is under the management of a minority whether based on religion or language. ";