SATYA BRATA SINHA, J. - (1.) This appeal is directed against a judgment and order dated 1st Sept. 1994 passed by a Ld. Single Judge of this Court, whereby and whereunder the writ petition filed by the respondent No. 1 herein, questioning the constitutionality of certain clauses of the Code of Regulations for Anglo Indian and other Listed Schools, 1993 (hereinafter referred to as "the Code") has been declared unconstitutional.
(2.) The writ petitioner-respondent No. 1 herein is an association of the Heads of the various Anglo Indian Schools who are said to be minority institutions within the meaning of Clause 1 of Art. 30 of the Constitution of India. The writ petitioner, in its writ application had impleaded various minority institutions as pro forma respondents. The said pro forma respondents have supported the writ petitioner-respondent No. 1 before us as it was done before the Ld. Single Judge.
(3.) In the main writ application, the respondent No. 1, inter alia, question the maintainability of Clauses 11(a), 15 as also the proviso to Clause 24(f) of the Code.;