- (1.) HEARD learned Counsel for the parties.
(2.) AT the time of arguments learned Counsel for both the parties categorically stated that judgment in the first writ petitipn (1984 of 1988) would automatically dispose of ali other writ petitions and no separate judgment would be required to be delivered in other writ petitions. First Writ Petition:
(3.) A society by the name of Brahman Sabha, Aligarh was got registered on 23. 7. 1954 (registration No. 127 ). The objects of the society are social, religious and welfare of Brahman community in general. The aforesaid society established a Junior high School which later on became a higher secondary school recognized as such under Uttar Pradesh Intermediate Education Act 1921. The school was known by the name of Brahman Secondary School, Aligarh. The school was being run under approved scheme of administration as required by U. P. Intermediate Education Act, 1921. Scheme of administration was approved on 10. 4. 1967. According to the petitioner on 15. 6. 1967 a resolution was passed by the General body of the society which had established the school i. e. Brahman Sabha wherein it was decided to change the name of the Institution to Hindu Uchchttar Madhyamik Vidyalaya and the name of the School was accordingly changed.;