The Division Bench of the Allahabad High Court, comprising Justice Vivek Chaudhary and Justice Subhash Vidyarthi in the case of Anshuman Singh Rathore vs. Union Of India Thru. Secy. Ministry Of Edu. New Delhi And 3 Others has asked from the Ministry of Education and Ministry of Minority Affairs that whether the State can have statutory Education Boards permitting religious education.
A writ petition was filed related to the Madarsa Board and the management of Madarsas by the Minority Welfare Department.
The learned Additional Chief Standing Counsel appearing on behalf of the State has filed a supplementary counter affidavit in which the question whether the State can have statutory Education Boards, permitting religious education, is not answered by the Union of India.
The Court expected that both the Ministries will fully cooperate with the learned counsel for Union of India, who shall advance his submissions before this court on 02.02.2024.
Case Details
Case:- WRIT - C No. - 6049 of 2023
Petitioner:- Anshuman Singh Rathore
Respondent:- Union Of India Thru. Secy. Ministry Of Edu. New Delhi And 3 Others
Counsel for the Petitioner – In Person
Counsel for the Respondent – A.S.G.I.,Afzal Ahmad Siddiqui
Judge: Justice Vivek Chaudhary and Justice Subhash Vidyarthi
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