ARUN TANDON,J. - (1.) These are Six Appeals against a common judgment of the learned Single Judge dated 30.11.2016 passed in Writ Petition Nos. 23297 of 2016 (Aslam Khan and 13 Ors.) connected with writ petition 36710 of 2016 (Mohd. Matloob Khan and 6 Ors).
(2.) Special Appeal No. 82 of 2017 and Special Appeal No. 83 of 2017 have been filed by the Committee of Management of Bara Inter College, Bara District Ghazipur through its Manager Appeal No. 16 of 2017 and 17 of 2017 have been filed by teachers and employees who had been appointed in the said institution, treating it to be minority institution while Appeal No. 84 of 2017 and Appeal No. 85 of 2017 have been filed by the writ petitioners against last part of the order of the learned Single Judge, whereby he has remanded the matter to the Commission for re-hearing on the issue as to whether the Institution in question is to be treated/declared a minority institution.
(3.) We have heard Chetan Chatterjee, Advocate on behalf of the Committee of Management of the Institution Sri. Ashok Khare, Senior Advocate assisted by Mohammad Abrar Khan on behalf of the teachers and employees who had been appointed in the Institution and Sri. M.D. Singh Shekhar Senior Advocate, assisted by Amrita Mishra on behalf of the petitioners/appellants in all these six special appeals as well as Standing Counsel on behalf of State-respondents.;