Debangsu Basak, J. - (1.) Does the Minority Commission established under the National Commission for Minority Educational Institutions Act, 2004 have original jurisdiction to grant declaration of status is one of the issues coming up for considerations in the four writ petitions along with one connected application. They have been taken up for hearing analogously as they involve substantially the same issues.
(2.) W.P. No. 12033 (W) of 2013, W.P. No. 12040 (W) of 2013 and W.P. No. 12036 (W) of 2013 are writ petitions filed by three teachers of a college complaining that the college is not a minority institution. According to the teachers, the Governing Body which had resolved to suspend them and to initiate disciplinary proceedings against them had no jurisdiction to do so as such the Governing Body was not constituted in accordance with the First Statutes of Calcutta University.
(3.) The fourth writ petition being W.P. No. 24847 (W) of 2015 is a petition filed by the college seeking a declaration that the college was declared as a minority institution.;