BHARTIYA JANHIT SAMITI Vs. ST MARYS CONVENT INTER COLLEGE
LAWS(ALL)-1999-4-3
HIGH COURT OF ALLAHABAD
Decided on April 07,1999

BHARTIYA JANHIT SAMITI Appellant
VERSUS
ST. MARY'S CONVENT INTER COLLEGE Respondents

JUDGEMENT

M.Katju, R.K.Singh, JJ. - (1.) HEARD counsel.
(2.) THIS petition has been filed against St. Mary's Convent Inter College. Allahabad which is a purely private institution and moreover a minority institution. Hence no writ lies against it. Moreover, the petitioner's prayer is not to start Class XI of I.C.S.E. and C.B.S.E. Board and further not to change school dress of the students. These matters cannot be gone into by this Court as these are matters to be decided by the College Management at its discretion. The petition is dismissed.;


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